TUSHAR BHANUDAS BHARAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(2.) Heard Shri M.V. Bhamre, learned counsel for the applicants, Mrs. Mayuri Deshmukh, learned Additional Public Prosecutor for non-applicant No. 1-State and Shri Gajendra Gujar, learned counsel for non-applicant No. 2.

(3.) The present proceedings under Sec. 482 of the Code of Criminal Procedure are filed by the applicants for following relief:-