SHUBHAM RAMESHWAR HARINKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) Heard finally with the consent of the learned Counsel for both the parties.

(3.) By this writ petition, the petitioner has challenged the order dtd. 03/01/2024 passed by Sessions Judge, Gondia rejecting the application for release of the vehicle.