GURU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, heard finally at admission stage.

(2.) The petitioner has put forth the following prayers:-

(3.) The petitioner is convicted in R.C.C. No. 362 of 2013, by the learned Chief Judicial Magistrate, Dhule by judgment and order dtd. 23/5/2022 and sentenced to suffer R.I. for three years and to pay fine of Rs.5000.00 i/d to suffer S.I. for three months. He is also convicted in R.C.C. No. 499 of 2012, by the learned Chief Judicial Magistrate, Dhule, by judgment and order dtd. 23/5/2022 and sentenced to suffer R.I. for three years and to pay fine of Rs.5000.00 i/d to suffer S.I. for three months.