DR. LOKPRIYA UDDHAV SAKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Heard Shri Firdos Mirza, learned counsel for the petitioner and Shri S. M. Ghodeswar, learned Additional Public Prosecutor for the respondents.

(3.) Though very attractive arguments were made by the learned counsel for the petitioner before this Court, closure scrutiny of the entire case of the prosecution, which is presented before this Court in reply, we are of the view that the arguments advanced by the learned counsel for the petitioner needs to be rejected.