RUSHIKESH TANAJI BHOITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri V. D. Hon, learned Advocate holding for Shri U. N. Tripathi, Advocate for the Petitioner, Shri V. D. Godbharle, learned A. P. P. for Respondent Nos. 1 to 3, and Shri Hemant Surve, learned Advocate, for Respondent Nos. 4 and 5-intervenors.

(2.) Case proceeds in following admitted background:-

(3.) The detaining authority was directed to produce the record which has, accordingly, been produced.