VITHOBA BHIKAJI PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsels for the parties agreed that the audio and visual quality was proper.

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

(3.) Shri S.Y. Deopujari, learned Government Pleader waives service of notice for the respondent No.1.