AJIT KISAN MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The Petitioner has put forth prayer clauses (A), (B) and (C), as under :-

(3.) We have considered the extensive submissions of the learned Advocates for the Petitioner, the learned Addl. PP and the learned Advocates for the Original Complainant/ Intervenor. We have gone through the voluminous record available before us.