LAWS(BOM)-2013-11-128

NAMDEO SAMPATRAO WADE Vs. STATE OF MAHARASHTRA

Decided On November 27, 2013
Namdeo Sampatrao Wade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD Mr. Khandalkar, learned counsel for the petitioner.

(2.) FOLLOWING are the prayers in the present writ petition :

(3.) PER contra, Mr. Mirza, the learned Additional Public Prosecutor took us through the various affidavits filed in this matter, so also the papers of investigation and various reports in relation to the attempts made by the police machinery to trace out Sampat Wade.