KAVERI SANTOSH JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has approached to claim the relief as under:-

(3.) Heard learned counsel for the petitioner and learned Government Pleader for the respondent nos.1 & 2. Perused the report of expert committee received from the Government Medical College and Hospital at Aurangabad.