PAPPU RAJARAM MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With consent of the learned counsel for the parties, matter is taken up for final hearing forthwith.

(3.) This Petition under Article 227 of the Constitution of India challenges the order dated 10th August, 2021 vide which the learned Additional Sessions Judge, Sangli declined to deliver vehicle, to the petitioner in exercise of the powers under Section 357(2) of the Code of Criminal Procedure, 1973.