DURGAPRASAD MANDANLAL SARDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. RULE is made returnable forthwith and heard by consent.

(2.) The petitioner no.1 is a practicing Chartered Accountant. THE petitioner no.2, is the son of petitioner no. 1 and is studying for acquisition of qualification of Chartered Accountant.

(3.) The learned Advocate for the petitioners had taken the Court to the text of the First Information Report, original Marathi as well as translation.