MANOJ GOKULDAS MANUDHUNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard fnally by consent of learned Counsel for respective parties.

(2.) Heard Shri Satyajit S. Bora, learned Counsel for the

(3.) Shri Panale, learned Counsel for Respondent No.2 has tendered affdavit-in-reply on behalf of Respondent No.2 - original complainant, which is taken on record and marked as Exhibit "X' for the purposes of identifcation.