LAXMAN BHIKAJI CHANGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice for final disposal to the respondents. Learned A.P.Ps. waives service of notice for the respondent-State. Notice to first informant be given by RPAD and private notice also allowed. The notice made returnable after five weeks. Hamdast allowed.

(2.) If, charge sheet is already filed in any of these matters, permission is granted to add the relief of quashing of case itself.