SHUBHA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

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

(2.) Criminal Writ Petitions are being disposed of by this Common judgment and order.

(3.) Following are the prayer Nos. (i) and (ii) in the writ petitions which read thus:-