RADHELAL GANULAL JAISWAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. The petition is heard finally at the stage of admission with the consent of the learned counsel for the parties.

(2.) By this petition, the petitioners have impugned the order dated 18/10/2016 passed by the Sub-Divisional Magistrate, Yavatmal under section 144 of Criminal Procedure Code.

(3.) This Court vide order dated 27/10/2016 was pleased to stay the effect and operation of the said impugned order.