SUBHASH VITTHAL PALWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this petition, affidavit is filed by the Superintendent of Police, Beed. After reading the contents, we are constrained to comment that the Superintendent of Police, Beed, has either not read the draft of affidavit or in spite of reading did not correct the errors and has sworn the same unmindfully. This attitude is not palatable.

(2.) AT this stage, learned APP states that he would bring this deficiency to the notice of the Superintendent of Police, Beed, and find out whether he is willing to file fresh affidavit answering all points and dealing with all aspects.