BABA BHAGWANJI DONGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed praying for quashing and setting aside the judgment and order passed by Additional Sessions Judge, Gadchiroli in Criminal Revision Application No.9/2005 dated 27.02.2006 thereby rejecting revision application preferred against judgment and order passed by Chief Judicial Magistrate, Gadchiroli dated 07.06.2005 below Exh.-9 in Summary Criminal Case No. 1018/2005.

(2.) Background facts of the case are as under:-

(3.) On 26.01.2005 on the parade ground, after flag hoisting ceremony was over, the applicant found that the complainant, who is also Journalist and member of the Woman Cell, one Rohidas Raut (Journalist) and Anil Barsagade (Journalist) were coming out of the parade ground and the applicant greeted all the three persons about Republic Day and enquired with the complaint why she has instigated his wife when she is ready to reside with him. It is further case that, the complainant contacted the wife of the applicant on her mobile phone and again asked her to lodge a report against the applicant and also to attend the press conference. Wife of the applicant turn down this suggestion and hence the complainant has lodged report that the applicant had caught hold of her hand and threatened her.