LAWS(BOM)-2009-3-163

SARANGDHARSINGH SHIVDASSING CHAVAN Vs. STATE OF MAHARASHTRA

Decided On March 05, 2009
SARANGDHARSINGH SHIVDASSING CHAVAN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Order-Sheets reveal that on 21st September, 2007, this Court had put the parties on notice that this petition would be taken up for final hearing at the stage of admission-hearing. Notice of this petition was not issued to the Respondent No. 5. The Respondent No. 5 has, however, filed appearance voluntarily and also filed Affidavitin-Reply, way back in October, 2007. He has participated in the hearing from time to time. In so far as the affidavits of other respondents are.

(2.) Heard learned Adv. Mr. P. C. Madkholkar for the petitioner, learned Senior Advocate Mr. S. P. Dharmadhikari appearing as a Special Public Prosecutor for respondent nos. 1 to 4 and learned Adv. Mr. C. S. Kaptan for respondent no. 5.

(3.) Through this letter [annex. C], issued by Collector, Buldana, under orders of Hon'ble Chief Minister, the Collector, Buldana, has directed the Superintendent of Police not to take cognizance of any complaint received against family members of Dilipkumar Sananda, unless such complaint is considered by a District-level Committee appointed for controlling the illegal money lending and without taking opinion of the District Govt. Pleader, since false and frivolous complaints are being made against members of family of Dilipkumar Sananda, the Member of Legislative Assembly.