DNYANESHWAR SAHADEORAO KADU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent.

(3.) This writ petition questions the legality and correctness of the findings recorded by the learned Judicial Magistrate, First Class, Pusad, in his judgment and order dated 9.6.2017, passed in R.C.C. No.233/2010, which was a criminal case filed against one Anil Ramlochansingh Thakur alleging commission of various offences punishable under Sections 153(A) of Indian Penal Code, 125 and 127(C) of the Representation of People Act , 1951.