FARHAN NASIR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an Order dated 23rd December, 2014, three questions of law have been settled and referred to be answered by a Full Bench.

(2.) The questions settled read as under:

(3.) The factual backdrop leading to the reference is that show cause notices were issued to the petitioners and no separate order recording the opinion was passed by the Executive Magistrate. It related to proceedings initiated by the Executive Magistrate under Section 107 read with Section 111 of the Code of Criminal Procedure, 1973.