ASLAM SALIM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives notice on behalf of the respondents 'State.

(3.) This is a glaring case warranting interference of this Court, as a protector of the fundamental right to life and personal liberty, lest there would be serious miscarriage of justice. The facts in the instant case, warrants exercise of our writ jurisdiction, as well as inherent jurisdiction, to do justice, for which the Courts exists.