DHANRAJ GULABRAO DEOKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. RULE is made returnable forthwith and the application is heard finally by consent.

(2.) HEARD learned Adv. Mr. S.M. Puranik for the applicants-petitioners, learned APP Mr. C.N. Adgokar for respondent no.1 and learned Adv. Mr. P.S. Tiwari for respondent no.2.

(3.) UPON impleadment of respondent no.2, this Court had issued notice to him. Respondent no.2 has filed reply and supported whatever is pleaded in the petition.