DEODUTTA GANGADHAR MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The matter is yet not admitted and the petition was initially filed at Nagpur Bench as Writ Petition No.462/2015 and as per orders of Hon'ble the Chief Justice dated 24/6/2015 in Criminal Miscellaneous Application No.346/2015 in PIL No.23/2014 the matter has been transferred to Mumbai.

(2.) It appears that thereafter on 26/10/2015 Division Bench of this Court observed that if possible the Criminal Writ Petition shall be heard finally at the stage of admission.

(3.) Accordingly, we have heard Shri Mohite learned counsel for the petitioner and Mr, Gharat, learned Special Public Prosecutor for the State finally by issuing Rule and making it returnable forthwith.