RAKESH OMPRAKASH AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Perused the record. Petitioner has argued the case. Considering that the petitioner is appearing in person, we have heard the petition at quite length and have read every paper contained in the paper book.

(3.) In the midst of hearing, we had noticed that the annexures to the petition were not arranged in proper sequence. Therefore, it was difficult to understand the case. This court had guided the petitioner as to the usefulness of proper arrangement of annexures. Thereafter the petitioner sought leave to re-arrange the annexures. Leave to rearrange the annexures in date sequence and place on record fresh synopsis, index, etc. was granted. The petitioner had complied with this exercise and thereafter we have continued with the hearing of the petition.