PRAVIN RAMPRASAD SHELEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent.

(3.) Learned counsel for the petitioners in all these matters submits that the fact situation of each of these cases being similar to the one involved in the Writ Petition No. 2247/2014, the issue involved in these petitions stands covered by the view taken by this Court in it's judgment dated 20.11.2019 passed in Writ Petition No. 2247/2014.