PRADIPSINGH MURLIDHARSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of learned counsel for the parties.

(2.) The petitioner infact has sought his categorization. The State Government vide its order dated September 14, 2018 refused to extend the benefit of categorization to the petitioner considering the fact that the petitioner was a Police personnel and has murdered his pregnant wife.

(3.) The facts necessary for deciding the petition are as under :