SHARJEEL AHMED MANZOOR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. With consent of learned counsel appearing for the parties, the petition is taken up for hearing.

(3.) This petition under Article 226 of the Constitution of India read with Sec. 482 of Code of Criminal Procedure is filed with following prayer :