AARADHYA AMOL BHISE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhavake, learned Counsel for the Petitioners and Mr. Mali, learned AGP for the Respondent Nos. 1 to 3 State. At the instance of the parties, the petition is being inally disposed at admission stage considering the nature of Subject-matter.

(2.) SUBJECT MATTER:

(3.) FACTS IN BRIEF: