INGLE SWAPNIL BALASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 16/3/2023 we made the following ad-interim order:

(2.) Since then, Affidavits-in Reply and Rejoinder have been filed.

(3.) Again, the 4th Respondent seeks accommodation. We have declined. We do not see why this matter should be continuously adjourned at the instance of a private complainant.