DILIPSINH ALIAS RAMSINGH BHATIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two writ petitions raise identical question of facts and law, namely, whether possession of Gutka for sale constitutes offence punishable under Section 273 of I.P.C.

(2.) Heard Shri C.R. Deshpande, learned Advocate for the Petitioners and the learned A.P.Ps. Shri K.M. Suryawanshi and Smt. B.R. Khekale for the RespondentState in the respective Writ Petitions.

(3.) Rule. With consent of learned Counsel for parties, rule made returnable forthwith and both the petitions are taken up for final disposal.