DIPAK MANHARLAL RAJANI Vs. STATE

JUDGEMENT

(1.) Affidavit filed by the petitioner no.1 is taken on record and marked "X" for identification.

(2.) Heard Mr. S. D. Lotlikar, learned Senior Counsel appearing for the petitioners and Mr. S. R. Rivankar, learned Public Prosecutor appearing for the respondents.

(3.) Rule. Heard forthwith with the consent of the learned Counsel for the respective parties.