MADHUKAR SUKHDEO THUBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave to amend by deleting the name of the respondent no.2, granted. Necessary amendment be carried out forthwith.

(3.) Since a limited issue is involved in the matter, Rule is issued and made returnable forthwith by consent. The learned APP waives service. By consent, heard finally.