LAWS(SC)-1997-7-29

ARVIND DATTATRAYA DHANDE Vs. STATE OF MAHARASHTRA

Decided On July 10, 1997
ARVIND DATTATRAYA DHANDE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) It is most unfortunate that the Government demoralises the officers who discharge the duties honestly and diligently and brings to book the persons indulging in black marketing and contrabanding the liquor. This is one of the eloquent case where such a sorry state of affairs has come to light.