JITENDRA NAMDEV DARAVKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) When this matter was called out, the original Complainant approached the Court, contending that he has not been impleaded as a Respondent. He desires to contest this Petition. The learned Advocate for the Petitioner submits on instructions that he is willing to add him. Leave to add the Original Complainant as Respondent No.2. Addition be carried out forthwith. The learned Advocate, Mr. Mohite appears on behalf of the added Respondent No.2.

(2.) Rule. Rule made returnable forthwith and heard finally, by the consent of the parties.

(3.) The Petitioner has put forth Prayer Clauses (A), (B) and (C), as under :-