TRANSPARENT ENERGY SYSTEMS Vs. SATYAWATI CHEMICALS

JUDGEMENT

(1.) Heard Mr. Mundargi the learned Senior Counsel with ms. Patil for the petitioner.

(2.) Rule. Mr. Shetye the learned Counsel for the respondent No. 1 waives service and the learned APP appears for the State. By consent of the parties the petition is taken up for final hearing forthwith.

(3.) This petition filed under Article 227 of the Constitution challenges the order dated 17/9/2003 passed by the learned jmfc at Jaysingpur in Kolhapur District thereby ordering an enquiry by the police under section 156 (3) of Cr. P. C.