CHANDBIBI ZAIDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties Petition is heard and disposed of finally, at the stage of admission.

(2.) This Writ Petition takes an exception to the impugned order dated 11.03.2019 passed by the learned Metropolitan Magistrate, 18th Court, Girgaon, Mumbai in Miscellaneous Application No. 82 of 2018 in C.C. No. 430/PW/2007.

(3.) Briefly stated, the facts that led the Petitioner to file the present Petition are as follows: