MUKESH LALJI KANOJIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, it is required to be noted that, since the petitioner by this petition seeks directions to the respondents to produce girl whose name is mentioned in the petition, before this Court, and considering the allegations made by petitioner against the respondents, the identity of the said girl needs to be concealed and hence she is refer to as 'X'?. The registry is directed to maintain the record accordingly.

(2.) The petitioner by this writ petition seeks directions against the Bhagyawant respondents to produce the girl 'X' before this Court, and also seeks directions against respondent No. 1 and 2 to take immediate andnecessaryaction againstthe PoliceOfficerwhohaveactedcontrarytolawand handed over said 'X' to respondent No. 3.

(3.) On 29.11.2019 the Division Bench (Coram:-S.S. Shinde & N.B. Suryawanshi, JJ.)issued notice to the respondents which was made returnable on 4.12.2019 i.e. today. Respondents are represented through respective Counsels. Learned APP has tendered across the bar, a report prepared by AssistantPoliceInspectorservinginMiraRoad Police Station, Mumbai, same is taken on record and marked as 'X'? for identification.