VISHAL DAGDUJI GAVAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the parties.

(3.) Heard Shri Kadu, learned counsel for the petitioner and Ms. G.R.Tiwari, learned Additional Public Prosecutor for the respondents.