SHARAD 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.) Issue notice to the respondents returnable on 01/10/2020.

(3.) Mrs. M.H. Deshmukh, learned Additional Public Prosecutor waives service of notice on behalf of respondent no.1.