UMESH PARMANAND CHALWADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the applicant submitted that there is a typographical error in para 5 of the interim application and reference made to the dates "28/10/2010, 29/10/2010 and 30/10/2010" should have been "28/12/2010, 29/12/2019 and 30/12/2010" respectively. He orally prayed for an amendment to correct the dates. The oral prayer is allowed. Amendment to be carried out forthwith.

(2.) Heard learned counsel for the applicant and learned APP for the Respondent-State.

(3.) By way of present application, the applicant prayed for following reliefs in the application :-