ASHOK L PURANIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . The learned A.P.P. and the learned advocate for the respondent Nos.2 and 3 waive service of rule. Heard forthwith by consent.

(2.) BY this writ petition the petitioner has impugned order passed by learned Metropolitan Magistrate, 31st Court, Vikhroli, Mumbai in Criminal Miscellaneous Application No.123 of 1998 on 18.2.1998 directing to return seized cattle on executing bond of Rs.5000/- to the applicant (Respondent No.3) who is the owner of the cattle.

(3.) BY now the charge sheet has also been filed in the Court of learned Metropolitan Magistrate.