BHASKARRAO DNYANOBA SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS writ petition has been filed praying this court to quash and set aside the observa-tions and adverse remarks made by the Learned Jt. Judicial Magistrate, Karad in paras 57 to 59 in his Judgement in the order dated 19/05/1989 in R.C.C. No.379 of 1986.

(2.) THE brief facts as stated in the petition are as follows:-

(3.) THE present writ Petition has been filed by Original complainant namely Bhaskarrao Shinde. The grievance of the petitioner is that the observations made by the trial court in para No.58 is unwarranted and totally without any basis. The specific plea of the counsel is that the following sentence found in para 58 be deleted:-