DASHRATH MADHAV KHEDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of both the parties it is heard finally.

(2.) By the present Petition under Article 227 of the Constitution of India, the Petitioner challenged the order dtd. 3/4/2024 passed by the learned Judicial Magistrate First Class, Pathardi, District Ahmednagar, in Criminal (O) M.A. No.27 of 2024, whereby prayer of the Petitioner for issuance of directions against the Police Station Officer, Pathardi Police Station, District Ahmednagar, to register F.I.R./ to conduct investigation has been declined.

(3.) Heard at length Mr. Hange, the learned counsel for the Petitioner and the learned APP for State.