SANJAY JIYALAL RAGDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri V. M. Deshpande, learned Counsel [appointed] for the applicant and Shri C. N. Adgokar, A. P. P. for respondent.

(2.) The applicant has sent an application to the High Court from jail dated 14. 3. 2006 to challenge the sentence imposed against him by the learned Judicial magistrate First Class, Brahmapuri in Summary case No. 252/2002, which was confirmed in jail appeal [criminal Appeal No. 13/2006] by the Sessions Judge, chandrapur, sentencing him to suffer S. I. for 2 years and to pay fine of Rs. 1000/-, in default to undergo imprisonment for three months for the offence under section 142 of the Bombay Police Act.

(3.) The allegations against the applicant were that on 16. 4. 2002 he was found at about 4. 30 p. m. residing at mouja brahmapuri District : Chandrapur, though he was under the order of externment from the Districts - Bhandra, Gadchiroli, chandrapur. He was prosecuted for the offence under section 142 of the Bombay Police Act and was found guilty in the aforesaid summary case and was sentenced accordingly, as stated above.