Sanjay S/O. Bhaskarrao Kale vs The Superintendent Of Police, ...
2017 Latest Caselaw 9128 Bom

                                                                              918
                                     -1-


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                   CRIMINAL WRIT PETITION NO. 923 OF 2017

               SANJAY S/O. BHASKARRAO KALE
                            VERSUS
   THE SUPERINTENDENT OF POLICE, AHMEDNAGAR AND OTHERS
                                 ...
             Advocate for Petitioner : Chalak Amol B.
               APP for Respondents: Mr.D.R.Kale

                                    ...
                               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/