RAJENDRA @ RAJU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner has claimed following reliefs :-

(2.) Heard Mr. A. L. Kanade, learned advocate for petitioner, Mr. S. G. Sangle, learned APP for respondent Nos. 1 to 5 and Mr. P. P. More, learned advocate for respondent No.6. Nobody appeared for respondent Nos. 7 and 8, despite service of notice.

(3.) Facts of the criminal case which gave rise to this writ petition, in nutshell, are as under :