SOW. DEVAKIBAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel appearing for the applicants and learned APP for State.

(2.) SINCE all these criminal applications raise a common question of law, they are being disposed of by this common Judgment and Order.

(3.) LEARNED Counsel appearing for Respondent no. 2, invited our attention to the averments raised in the affidavit in reply filed by one Prabjakar s/o Ramchandra Patki, then working as Chief Officer of Municipal Council, Kinwat, and submits that the criminal applications devoid of any merits and same may be rejected.