DATTA SUNDARRAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and with consent of the parties, the petition is heard finally at the stage of admission.

(2.) By the present petition filed under Article 226 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner takes exception to the order dtd. 27/6/2018 passed by the Sub-Divisional Magistrate, Kallam, District Osmanabad, under Sec. 133 of the Cr.P.C., whereby the application filed by the petitioner seeking removal of obstruction to the shop's way came to be rejected.

(3.) Heard learned counsel for the respective parties. Having regard to the submissions canvassed on behalf of both the parties, I have gone through the record.