Laxman S/O. Madhavrao Wange vs The State Of Maharashtra And ...
2017 Latest Caselaw 9125 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                  CRIMINAL WRIT PETITION NO. 1504 OF 2017

                     LAXMAN S/O. MADHAVRAO WANGE
                                    VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS
                                       ...
                Advocate for Petitioner : Bodke Patil Poonam V.
                    APP for Respondents: Mr.M.M.Nerlikar

                                    ...
                               CORAM : S.S.SHINDE &
                                        MANGESH S. PATIL,JJ.

DATE : 28/11/2017

PER COURT :-

Since there is an efficacious remedy available under Section 156 of Cr.P.C. to approach the Court of Judicial Magistrate, First Class for redressal of grievance raised in this Petition, we are not inclined to entertain this Petition. The Petition is disposed of without adjudication on merits. If the petitioner is advised, he may approach to the Court of Judicial Magistrate, First Class within whose jurisdiction cause of action has arisen.

(MANGESH S. PATIL,J.) (S.S.SHINDE,J.) umg/