MILIND PRABHAKAR ROKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE taken up for final hearing with the consent of the parties.

(2.) HEARD the learned Counsel for the applicant, learned A. P. P. , for respondent No. 1 and the learned Counsel for respondent No. 2 in both the applications.

(3.) THESE two applications involve common question of facts and law and, therefore, they are disposed of by this common judgment. The short question that arises for consideration in these proceedings is whether interim custody of the motor vehicle can be given pending the criminal prosecution.