PRATIBHA HARIDAS RAJGURU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP for the State and learned counsel for original complainant.

(2.) I have not permitted learned counsel for the original complainant to address me and asked him to make his submissions through the learned APP.

(3.) In the present case the applicant is a woman. She is arraigned as the accused No.4.