RAMESHKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sirpurkar, learned Advocate for the petitioner and Mr. Nayak, learned A.P.P. for the respondents.

(2.) This Criminal Application was filed as an application under Section 482 of the Criminal Procedure Code read with Articles 226 and 227 of the Constitution of India. At the time of hearing, Mr. Sirpurkar, learned Advocate for the petitioner orally prayed for leave to convert this Criminal Application into Writ petition under Articles 226 and 227 of the Constitution of India. Leave is granted. The petitioner is permitted to convert Criminal Application into Criminal Writ Petition.

(3.) Rule. Rule made returnable forthwith.