SYED ZAKEER SYED BHURA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final hearing and disposal at the stage of admission.

(2.) At the outset, learned counsel for the petitioners does not press prayer clauses (iii), (iv) and (v) of the petition and seeks liberty to file an appropriate application/proceedings before the appropriate Court/ Authority with respect to the said prayers.

(3.) By this petition, the petitioners have impugned the common order dated 19/11/2016 passed by the learned Judicial Magistrate First Class, Court No.10, Nagpur in M.C.A. No.4326 of 2016 (filed by the petitioner No.1), M.C.A. No.4323 of 2016 (filed by the petitioner No.2) and M.C.A. No.4322 of 2016 (filed by the petitioner No.3) alongwith other connected M.C.As., by which the application bearing M.C.A. No.4397 of 2016, preferred by the respondent No.3 Gaushala Sanstha was allowed and the petitioners' applications were rejected; as well as the order dated 03/01/2017 passed by the learned Additional Sessions Judge10, Nagpur in Criminal Revision No.273 of 2016, by which the learned Additional Sessions Judge dismissed the petitioners' revision application and accordingly, confirmed the order dated 19/11/2016 passed by the learned Magistrate.