SUBHRAJIT SAHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Matter is taken up for2 hearing with consent of learned Advocates.

(2.) Heard Mr. Abhay Sambre, Advocate for appellant, Mr. D.M. Kale, APP for the non applicant no.1 and Mr. Rajnish Vyas, Advocate for the non applicant no2.

(3.) Delay condoned and the Revision is taken up for hearing forthwith.