JITENDRA DAYARAM JANGAM Vs. STATE OF MAHARASTRA

JUDGEMENT

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

(2.) Heard Ms S.B. Khobragade, learned Counsel for the petitioner and Shri H.R. Dhumale, learned Additional Public Prosecutor for the respondents.

(3.) Rule, made returnable forthwith. Shri H.R. Dhumale, learned Additional Public Prosecutor waives service of notice for the respondents. Heard finally with the consent of the learned Counsels for the parties.