CHINTAMAN SITARAM KEDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule returnable forthwith. With the consent of the learned Counsel for the parties this petition is heard finally at the stage of admission.

(2.) THIS is a petition under Article 226 of the Constitution of India by which the petitioner prays for issuance of a writ for quashing and setting aside the impugned order dated 8.4.2011 passed by respondent no.1 and also prays for directing the respondent no.2 to release the petitioner from prison forthwith.

(3.) RULE is thus made absolute on the above terms with no order as to costs.