ROHAN RAOSAHEB LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. A. Mishra, the learned counsel for the applicant.

(2.) The learned counsel informs the Court that the applicant is not in a position to file affidavit today.

(3.) By an order dtd. 27/11/2021, this Court had recorded that the applicant had not filed an additional affidavit in terms of order dtd. 4/9/2021. The averments in the affidavit which was tendered on 27/11/2021 were not worth the paper on which they were typed.