ISTIYAK KHAN IQUBAL KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule returnable forthwith. By consent of the parties, the petition is taken up for hearing finally.

(2.) The Petitioner has approached this Court praying for setting aside the order of conviction dated 16th May, 2007 and for release of the petitioner from the said case.

(3.) The facts, in brief, giving rise to the present petition are as under: