SANKET SATISH NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, with the consent of the learned Counsel for the parties.

(2.) This petition is filed under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure with the following substantive prayers:

(3.) Pursuant to the notices issued to the respondents, respondent No.2 has filed an affidavit.