BHASKAR JAGDEO ATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) As per order dated 13.03.2020, the Superintendent of Police was directed to give intimation to the respondent no.2 regarding filing of the appeal.

(3.) Shri A.M. Balpande, learned Additional Public Prosecutor submits that such intimation has been duly given to the respondent no.2.