BAL WA MAHILA KALYAN MANDAL, PANDHARKAWADA, THROUGH ITS SECRETARY KAWDOO TIMAJI WARARKAR Vs. BABURAO S/O GOPALA MOHURLE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) By the order passed on 11/09/2009, the learned Judicial Magistrate First Class, Chandrapur passed on order for issuance of search warrant. By this order, the learned Magistrate also directed the concerned Police Officer to take search of the house of respondent no.1, seize the record of the petitioner and file his report before the Court.

(3.) It appears that this order to be precisely, the search warrant, was not executed by the concerned Police Officer and that it was not verified by the learned Magistrate as to whether it was executed or not. It also appears that the concerned Police Officer did not file his report before the learned Magistrate, even though he was directed to do so by the order passed on 11/09/2009.