Bombay High Court
Mahendra Krishnarao Pawar vs The State Of Maharashtra And Ors on 5 February, 2024
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
2024:BHC-AS:6046-DB
27. WP 3991-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3991 OF 2023
Mahendra Krishnarao Pawar ...Petitioner
Versus
The State of Maharashtra & Ors. ...Respondents
Mr. Umair A. Ansari i/b Mr. Satish Kumbhar, for the Petitioner.
Mr. R.M.Pethe, A.P.P for the Respondent-State.
API Deepak Salankhe, Nirmal Nagar Police Station.
CORAM : REVATI MOHITE DERE &
MANJUSHA DESHPANDE, JJ.
DATE : 5th FEBRUARY, 2024 P.C. :
1. By this petition, the petitioner seeks the following substantive reliefs;
"b. That this Hon'ble Court be pleased to issue writ of certiorari or any other appropriate writ, order or direction under Article 226 of the Constitution of India, whereby this Hon'ble Court be pleased to directions the Respondent No. 1 to 4 to conduct inspection and prepare Panchanama in respect of the carrying illegal Matka Gambling activities Wakodikar 1/3 ::: Uploaded on - 08/02/2024 ::: Downloaded on - 24/02/2024 09:12:49 :::
27. WP 3991-2023.doc in the above said premise by the Respondent No. 5 to 8 and file its report.
c. In the alternative, that this Hon'ble Court be pleased to order as well as direction to the Respondent No. 1 to 4 to take immediate decision on the letters /representations dated 17/12/2021 submitted by the Petitioner and to decide the same expeditiously."
2. Learned Counsel for the petitioner submits that illegal Matka Gambling activities are being conducted by the respondent Nos.5 to 8. He submits that despite the same being brought to the notice of the Nirmal Nagar Police Station, the said Police are not acting on the complaints.
3. Learned APP submits that the Police have registered 13 C.Rs. as against one Umesh Shetty on receiving complaints against him under the Maharashtra Prevention of Gambling Act, 1887. Learned APP submits that not only has the representation of the petitioner dated 17th December, 2021 been decided, but so have the subsequent representations. Learned APP, further assures, on instructions, that whenever illegal activities are brought to the notice of the Nirmal Wakodikar 2/3 ::: Uploaded on - 08/02/2024 ::: Downloaded on - 24/02/2024 09:12:49 :::
27. WP 3991-2023.doc Nagar Police Station, that they will take appropriate action, in accordance with law. Statement accepted.
4. In view of the aforesaid, nothing survives for further consideration in the aforesaid petition.
5. Accordingly, the petition stands disposed of.
6. All concerned to act on the authenticated copy of this order.
MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J. Wakodikar 3/3 ::: Uploaded on - 08/02/2024 ::: Downloaded on - 24/02/2024 09:12:49 :::