SWATI SACHIN MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) The learned Additional Public Prosecutor waives service on behalf of the respondent.

(3.) Being aggrieved by the order dated 2nd February 2007, passed by the learned Judicial Magistrate (First Class), Rahuri, in Criminal Application No. 52/2007, thereby calling for the report under Section 156(3) of the Code of Criminal Procedure, 1973, from Police Station, Rahuri, the applicant has approached this Court by way of present application.