GANESH SUKHDEV PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board.

(2.) Taken on board in view of the fact that on 4th March 2020 the learned APP had sought time to seek instructions and the Investigating Officer was not present on that date. Therefore, on that date, the appeal was adjourned. Instead of granting any ad- interim relief, this court (Coram : Prithviraj K. Chavan, J.) on 4 th March 2020 was pleased to direct the Investigating Officer that in the event of arrest, he shall give 48 hours notice to appellants. The learned counsel for appellants tendered across the bar copy of notices dated 5th March 2020 issued by the Assistant Commissioner of Police, Bhiwandi to appellants for effecting their arrest. Those notices are marked as Exhibit "X" Collectively for the purpose of identification.

(3.) Heard the learned counsel appearing for appellants. The learned APP is again seeking time.