SANA Vs. STATE OF MAHARASHTRA AND OTHERS.

JUDGEMENT

(1.) In view of the extreme urgency expressed by the petitioner, the matter is taken up through video conferencing.

(2.) By this petition fled under Article 226 of the Constitution of India, the petitioner has approached for seeking following relief:-

(3.) Heard learned counsel for the petitioner and learned AGP for the respondent nos.1 & 2.