MUKESH RAMSHANKAR SHIVHARE 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. Rule. Heard forthwith finally by consent of the parties.

(3.) Copy of the reply of respondents in the nature of instructions received from them by the learned Additional Public Prosecutor is taken on record.