PERMOBA SUBRAMANIYAM BALKRISHNAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is a petition under Article 227 of Constitution of Indian and in the alternative invoking inherent powers of this Court under Section 402 of Criminal Procedure Code, challenging the order of conviction of the Petitioner under Section 120 of Bombay Police Act. The Petitioner has been sentenced to pay fine of Rs. 20 and in default to suffer s/i for 2 days.

(2.) THE facts in brief are as below : THE accused was prosecuted under the aforesaid sections. THE complaint was filed by the Police on the complaint of one Subodh Bapuji Kamat, residing at 121, Saraswat Colony, Somwar Peth, Pune. He is joint owner of 11 Saraswat Colony, Somwar Peth, Pune with his brother Jaywant.

(3.) THE revision application filed by the accused before the learned Sessions Judge was heard by the Additional Sessions Judge, Pune and the same was dismissed and therefore the accused invoked the jurisdiction of this Court under the aforesaid provisions.