KADAR SATTAR SOLANKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned APP waives service for the Respondents. Taken up for final hearing. Heard learned counsel appearing for the Petitioner and the learned APP for the Respondents.

(2.) We have perused the reply dated 12 th October, 2012 filed by Dr. Sandip Gulabrao Pakhale, Assistant Commissioner of Police, Bhiwandi (West) Division, Bhiwandi, Thane.

(3.) The case of the Petitioner is that earlier he was a practicing Advocate. Now the Petitioner is serving as the Municipal Secretary of the Bhiwandi Nizampura City Municipal Corporartion. On 21 st June, 2012, the Petitioner was plying his scooter. At about 5.45 p.m., the Petitioner reached a place known as Dhamankarnaka at Bhiwandi.