PANNALAL SUNDERLAL CHOKSI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Senior Counsel Shri Shirish gupte, with Shri B. R. Warma, learned Advocate, for the petitioners and learned A. P. P. Shri V. D. Sapkal for the respondent State in Criminal Writ Petition No. 361/1998.

(2.) HEARD learned Advocate Shri V. D. Hon for the petitioners and learned A. P. P. Shri S. K. Tambe for the respondent State in Criminal Application No. 2397/1998.

(3.) THE law points involved in Criminal Writ Petition No. 361/1998 and Criminal Application No. 2397/1998 are identical and, therefore, both the petitions are disposed of by common order.