MILIND MOHAN VADANGEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is present in person. He submitted that his Advocate is unable to remain present before the Court because of the Advocate's old age. He sought permission to argue the case himself. Permission is granted.

(2.) Rule.

(3.) Heard Mr. Arfan Sait, learned APP for the State. With consent of both of them Rule is made returnable forthwith.