KUNAL @ SANDEEP HARIBHAU LAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Swapnil Joshi, the learned Counsel for the petitioners. Heard Mr. P.N. Muley, the learned Additional Public Prosecutor for the respondents.

(2.) Both these petitions can be conveniently heard together and disposed of by a common order.

(3.) Rule in both the petitions. By consent, Rule made returnable forthwith. The learned Additional Public Prosecutor waives service of notice. By consent, heard finally, forthwith.