CHANDRAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Learned Additional Public Prosecutor and the learned Counsel appearing on behalf of the respondents waive service for the respective respondents.

(3.) The present petitioners have filed the petition on the short ground, that the order dated 5th March 2007, passed by the learned Judicial Magistrate (First Class), Ausa, on the report under Section 169 of the Code of Criminal Procedure, 1973, made by the Police Inspector, Police Station, Ausa, is passed without giving opportunity of hearing to the petitioner no.1, who is the first informant.