RAHUL MANIK TAMNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocates for the respective parties at length. By consent of the parties, the petition is taken up for final disposal. Hence Rule. Rule made returnable forthwith.

(2.) The learned Advocate for the petitioner placed on record a copy of judgment passed by this Court dtd. 5/1/2023 in Writ Petition No.1479/2022 in the case of Rama Dhuraji Bachkar Vs. The State of Maharashtra and Others, against whom the similar action was taken alongwith the present petitioner. The same order is impugned in this petition. It is submitted that Rama is in fact shown to be a gang leader. Whereas the present petitioner is real brother of the gang leader. Since the similar action in the proceeding is already quashed in Writ Petition No.1479/2022, he submits that this petition also be allowed.

(3.) The learned APP fairly submits that no other grounds are to be considered in this case.