SOMNATH BHIVAJI GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, Ms. Khan, learned Counsel for the Applicant seeks leave to amend the cause title to mask/hide the name of Respondent No.2.

(2.) Leave granted. Amendment be carried out forthwith.

(3.) Heard Ms. Khan, learned Counsel for the Applicant, Ms. Shinde, learned APP for Respondent No.1-State and Mr. Biradar, learned Counsel for Respondent No.2.