ASHISH JAGDISHPRASHAD SHARMA Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith, with the consent of parties.

(2.) HEARD learned counsel for the respective parties.

(3.) BY these petitions, the petitioners have challenged F.I.R. Crime No.I-81, No.I-80, No.I-83, No.I-79, No.I-82, No.I-84 and I-66 of 2011 registered with Gondi Police Station in district Jalna.