AAKASH 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.) Heard Shri Ashish Chaware, learned counsel for the petitioner and Shri V.A.Thakre, learned Additional Public Prosecutor for the respondents.

(3.) By this petition, the petitioner sought relief from this Court to issue direction to the respondent nos. 1 and 2 to conduct speedy, fair and proper investigation within the stipulated time with respect of the complaint lodged by the petitioner.