MADHUSUDAN ZUMBARLAL SARDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule returnable forthwith. With the consent of the parties, petition is taken up for final disposal at the stage of admission.

(3.) The petitioner assails the recovery certificate including warrant for arrest and commitment to civil prison issued against him by Sub Divisional Officer, Ahmednagar (Respondent No.3) dated 10.10.2015 and tried to be enforced by Police of Topkhana Police Station (Respondent No. 5) and seeks writ of prohibition restraining respondents from pursuing the recovery certificate personally against the petitioner and implementing warrant of arrest against him.