AMIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue notice for final disposal at admission stage to the non-applicants of both applications.

(2.) Mr. I.J. Damle, learned A.P.P. waives notice for non-applicant No.1 and non-applicant No.2 is personally present before the Court. Her learned counsel waives notice for her.

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