MUKUND BAPURAO SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner, the complainant in a privat e complaint No. 204 of 1999, is a Goldsmith by occupat ion. Respondent Nos. 2 and 3 are spouses, and are in medical profession. THE respondent no. 4 is the Nurse working in the hospital run by respondent nos. 2 and3. Respondent Nos. 2 to 4 are named as accused in said complaint.

(3.) Police did not taken cognizance of complaint, and issued a Memo of Non- cognizable offence.