NARSINHA PANDURANG GARKHEDKAR Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties heard finally at the stage of admission.

(2.) As the common question is involved in both these Petitions, both the Petitions to be disposed of by the common judgment.

(3.) Heard learned counsel for the petitioners in both these Petitions, followed by the submission of learned counsel for the respondent-original complainant and the learned A.P.P..