PANKAJ NIGHOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Shri R.R. Vyas, who appears with Shri Vishwarupe, learned counsel for the applicant, and Shri S.S. Doifode, learned Additional Public Prosecutor for non-applicant/State.

(2.) Rule. The Rule is returnable forthwith at the request of and with the consent of the learned counsel for the parties.

(3.) Even otherwise, by way of order dtd. 25/10/2021 we had made it clear that this matter would be disposed of finally at the stage of admission.