SUDHIR PRAKASH PHADATARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for respondent No.2 - Ms. Megha Bajoria appointed by this Court and learned APP for the State.

(2.) This Court on 12/06/2023, while granting the interim protection to the appellant, has passed the following order:

(3.) I have perused the First Information Report (FIR) with the assistance of the learned counsel appearing on behalf of respective parties and learned APP for the State. Learned APP and learned counsel for respondent No.2 invited my attention to the specific accusations against the present appellant.