SANDIP DATTA MOHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

(2.) Heard Mr. R. S. Kurekar, learned Advocate for the applicants and Ms. N. P. Mehta, learned APP for the non-applicant No.1.

(3.) Issue notice to the non-applicants, returnable on 3/8/2020.