RATNADEEP Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and the learned APP for Respondent No. 1. In the facts and circumstances and in view of the order that is being passed, it is not necessary to issue any notice to Respondent No. 2 herein.

(2.) Rule against Respondent No. 1 - State of Maharashtra.

(3.) By consent of the learned APP, Rule is made returnable forthwith.