GOPAL GOVIND LAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Respondent no.2 has been served. However, there is no representation on behalf of respondent no.2. In the circumstances, we have heard learned counsel for the appellant(s) and learned counsel for the respondent/State.

(3.) Learned counsel appearing for the appellant(s) drew our attention to the impugned order. For immediate reference, the impugned order dtd. 30/10/2023 passed by the Division Bench of the High Court of Bombay, Aurangabad Bench, in Criminal Application No. 2439/2023 is extracted as under -