ANILKUMAR JINABHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by consent of parties.

(2.) In the complaint filed before the Judicial Magistrate First Class, Maregon, which is at Annexure-F, crux of the matter which purports to describe commission of offence is contained in paras 19 to 22, which are quoted below for ready reference:-

(3.) By the impugned order, learned Magistrate has passed order under Section 156 (3) of Criminal Procedure Code.