PUNA RAJARAM SARATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Ghare, Advocate for the applicant and Shri agarwal, Additional Public Prosecutor for the respondent-State.

(2.) RULE. By consent, Rule is made returnable forthwith.

(3.) THIS is an application filed by the Investigating Officer for expunging the remarks made by the J. M. F. C. Court No. 11, Akola, in para 9 of the judgment dated 11 -4-2002 delivered in R. C. C. No. 250 of 2001.