JAYWANT GABAJI TAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present petition is filed by the petitioner challenging the order passed by the Executive Magistrate i.e. Tahsildar, Sangamner in Chapter Case No.120/99 under Section 107 of Cr.P.C. and Chapter Case No.21/99 under Section 110 of Cr.P.C.

(2.) The brief facts narrated in the petition are as under:

(3.) It is further case of the petitioner that said Dagadu Tambe and his family members were harassing the petitioner and his family and, therefore, Sanjay Tambe, son of the petitioner was constrained to give complaint against said Dagadu and his sons in Sangamner Taluka Police Station on 19.3.1999. Initially, police persons were reluctant to accept the complaint of the son of the petitioner. However, subsequently Chapter Case No.178/99 u/s 107 of Cr.P.C. was registered against said Dagadu Tambe and his sons, and only surety bond of Rs.10,000/- was asked from them.