AMAR SADHURAM MULCHANDANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Kadam the learned counsel for the applicant and Ms. Shinde, the learned Additional Public Prosecutor for the State.

(2.) Taking exception to the standard operating practice, application was moved in the morning sessions with a request to take up the same for hearing in the second session.

(3.) Mr. Kadam, the learned counsel for the applicant was asked to serve the State. Accordingly, the State is served. Prayer Clause (a) in the application reads as under: