ANKIT KUMAR Vs. OFFICER-IN-CHARGE, POLICE INSPECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is taken up for final disposal at the admission stage with the consent of the learned counsel for the parties.

(2.) Heard Shri Ashwin D. Bhobe, learned counsel for the petitioner and Mr. Pravin N. Faldessai, Additional Public Prosecutor for the State.

(3.) Petitioner is praying for the reliefs as under:-