VYAPARI ASSOCIATION VANI DIST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule was issued on 3/8/ 2009. I have heard learned Advocate on both sides. Petitioner is an association of merchants by name Vyapari Association, Vani and the present petition is filed through its President. The petitioners have approached this Court for seeking an order that order dated 13/1/2009 passed by Sub Divisional Officer, Vani in Case No. 1/2009 passed under section 133 of the Criminal Procedure Code be set aside.

(2.) Few facts necessary for disposal of the petition are as under:

(3.) The petitioners have put up challenge to this order dated 13/1/2009 on the ground that none of the contents have initiated action under section 133 of Cri.P.C. are levelled and the items for which the order under section 133 Cri.P.C. can be passed, are not one in regard to which the present order dated 13/1/2009 and it does not fall within the parameters or circumstances set out in Clauses (a) to (f) of section 133 of the Code of Criminal Procedure.