AMAR SHAMRAO KOLEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. rrpillai 2023:BHC-AS:26500-DB

(2.) By consent of the parties, the petition is taken up for final disposal.

(3.) This petition is filed seeking a writ in the nature of habeas corpus directing the respondents to produce the petitioner who, according to the petitioner, is in illegal custody of respondent no. 2.