PRAKASH Vs. PURUSHOTTAM AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Additional Public Prosecutor for respondent no.2 - State.

(2.) Rule. Rule made returnable forthwith. By consent, heard finally.

(3.) Since the petition is against an interlocutory order, the service of notice upon Rule to respondent no.1 is not necessary in view of the peculiar facts and circumstances of the case.