NAMAN S/O SURESH JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned Add. Public Prosecutor Mr. T.A. Mirza waives service on behalf of respondent no.1. None for respondent nos. 2 and 3 though they are served.

(2.) The informant-complainant has filed the present application with following prayers:-

(3.) Learned Adv. Mr. Patwardhan for the applicant invited our attention to Clause [iii] of operative part of the impugned order dated 1st June, 2012 passed by the Judicial Magistrate First Class, Court No.1, Nagpur, which we reproduce as under:-