AJAY DAULAT JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Pursuant to our previous order dated 7th September, 2021, learned Advocate General has filed a signed statement dated 14th September, 2021 which we have perused.

(3.) At this stage, it may not be necessary to refer to in details contents of the said statement.