ANKUSH SANJAY MANDHEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) On going through the impugned order, we are again constrained to repeat our observations which we have made in the Writ Petition no.487 of 2020, which is just now disposed of by us.