GANESH BHANUDAS TEPLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) For the reasons stated in Criminal Application No.2121/2020, the prayer of the applicant for intervention and to assist the learned Public Prosecutor is allowed and this application is accordingly disposed of.

(2.) I have heard learned Counsel for the applicants for some time.

(3.) The learned Counsel for applicants, on instructions seeks leave to withdraw the application in respect of applicant no.1 - Ganesh Bhanudas Teple.