PANDURANG TUKARAM THAKRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON 19th July, 2007, this court admitted the Writ Petition and ordered interim stay to continue.

(2.) HEARD.

(3.) THE respondent no. 1 herein filed criminal Case No. 142 of 2002 before the judicial Magistrate First Class, Akola, in which he has made a grievance that complaint submitted by him to the Police on 30th January, 2002 has not been enquired into.