YATIN GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. On Rule Mr. Jas Sanghvi waive service for Respondent No. 2 and learned APP Mrs. S.D. Shinde waive service for Respondent - State.

(2.) This Criminal Application is filed with following substantive prayer:

(3.) Pursuant to the notices issued to the Respondents, Respondent No. 2 has tendered across the bar copy of the affidavit on 13 th March, 2020 same is already taken on record. The said affidavit is filed by one Abhinav Tripathi, working as Assistant Manager - Legal with Respondent No. 2 i.e. Shemaroo Entertainment Ltd. Paragraphs 1 to 8 of the said affidavit reads as under: