PRABHAKAR KERBA DUBBERWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed seeking appropriate writ, order or direction for quashing and setting aside the order dated 28th September, 2001 passed by the Addl. Sessions Judge, Nanded in Criminal Revision No. 112 of 2000.

(2.) It is the case of the applicant that the respondent No. 2 herein was the Assistant Regional Transport Officer at the time of registration of the vehicle of one Sandeep s/o Suryakantrao Amilkantwar. Now the said officer is Deputy Regional Transport Officer at Yawatmal. The applicant herein is the maternal uncle of Sandeep Amilkantwar and he is power of attorney holder of vehicle No. MH-26-B-326 and he made the payment of Rs. 15,840/- as tax of the said vehicle for registration and issue of permit and other certificates of the said vehicle on 26.11.1997 under receipt No. TM-5410/72 DATED 20.11.1997 as per the provisions of the Bombay Motor Vehicles Tax Act.

(3.) It is further case of the applicant that the said vehicle was stopped by Police Inspector on 25.5.1998 for inspection of its certificates. The name of the said Inspector is Ganesh More who is respondent No. 3 herein. Respondent No. 2 had given information under his letter dated 1.6.1998.