MANOHARRAJARAM KHAWASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Mardikar, Advocate for the applicant and Shri lanjewar, A. P. P. for the State.

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

(3.) This is an application for quashing and setting aside the order dated 10-4-2003 passed at Exhs. 13 and 14 and for grant of time to the applicant to furnish security.