RAMESH SHAMRAO SADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Criminal Writ Petition, the petitioner seeks to quash the Criminal Case No.50/2004 before the Judicial Magistrate (F.C.) at Chikhali, Distt.Buldhana.

(2.) A few facts may be narrated thus -

(3.) The petitioner does not seek to challenge these two orders as such but seeks to quash the complaint itself.