BHASKAR SONABAPU SHAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned APP for State. None appears for respondent Nos.2 and 3 though served.

(2.) ' Learned Counsel for the petitioner has tendered the copies of orders in Second Appeal No.587/2005, including CA No.4056/2005 in the said Second Appeal. He informs that the Second Appeal touches to the same controversy, subject of proceedings under Section 145 of Cr.P.C.

(3.) ' The Criminal Writ Petition is allowed to the extent as above. Rule made absolute in the aforesaid terms.