CHHAYA DATTUJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Heard. Rule. Heard forthwith finally by consent of the parties.

(3.) Heard Shri Vyas, learned counsel for the petitioner and Ms. Deshpande, learned Additional Public Prosecutor for the respondent No.1.