VIRENDRANATH BHAGWATPRASAD TIWARI Vs. CHITRA A SALUNKHE

JUDGEMENT

(1.) HEARD . This application seeks leave to appeal against the order of acquittal passed under Section 156(3) of Cr.P.C. by the learned Additional Chief Metropolitan Magistrate, 37th Court, Esplanade, Mumbai on 22/1/2007.

(2.) INITIALLY , by the order dated 20/12/2000 the learned Magistrate had forwarded the complaint to the Senior Police Inspector, Unit-I, Detection Crime Branch, Mumbai and the petitioner had impleaded the college Principal Shri D.J. Gangurde as accused no.2 and Ms. Chitra Anant Salunkhe as accused no.1. After hearing the learned Advocate for the complainant, the learned Magistrate recorded the main grievance that the complainant was taken in custody for no reasons, mischievously and maliciously by the I.O. from the Azad Maindan Police Station.

(3.) HENCE , there is no case made out to grant leave to appeal and the application is rejected.