SOMNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The present appeal is directed against the Final Judgment and Order dtd. 8/10/2018 (hereinafter referred to as the 'Impugned Judgment') passed by the High Court of Judicature at Bombay, Bench at Aurangabad (hereinafter referred to as the 'High Court') in Criminal Writ Petition No.215 of 2017 by which the writ petition filed by the appellant was partly allowed and the respondent no.2 was directed to pay a sum of Rs.75,000.00 (Rupees Seventy Five Thousand only) from his own pocket to the appellant.