RAGHUNATH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The proceeding is filed for giving direction to respondents to register the Crime in accordance with the complaint dtd. 13/2/2018 given by the petitioner to police. On 13/2/2018, he had approached concerned Police Station and he had made complaint that present Respondent No.8 had illegally transferred by way of lease the property of Village Panchayat in the past for making money and as against each plot he had taken the amount of Rs.5,00,000.00 from the transferee. This was done in respect of land Survey No.126 (Gut No.439) of village Naigaon Bazar. Respondent No.8 was Sarpanch of that village in the year 1997-98 and most of the transactions of transfer were made during that period. The allegations are made that there was no permission of such transfer but only to make money, the transactions were made. After making this complaint on 13/2/2018, he made another complaint to Superintendent of Police and then also to D.I.G. and in those complaints also similar allegations were made.

(3.) The learned APP submitted that the complaint was referred to P.I. of the concerned Police Station and necessary inquiry was made and the P.I. gave report that the dispute was of civil nature and the matter was closed.