MOHAMMED IRFAN REHMATALI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the appellant seeks leave to amend the prayer clause. He also seeks leave to carry out amendment in the second set. Leave granted. Amendment to be carried out forthwith.

(2.) Heard.

(3.) Admit. Learned A.P.P waives notice on behalf of the respondent-State.