V P SHETTY Vs. SR INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard learned advocate for the petitioner and the learned A. P. P. for the respondents. Cri. W. P. No. 1324 of 2005 decided on 6-5-2005. (Bombay)

(2.) Rule. By consent, the rule is made returnable forthwith.

(3.) Apart from the learned advocate appearing for the petitioner and the learned A. P. P. for the respondents, we have also heard the learned advocate for the complainant in the matter.