HEMANG JADAVJI SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is taken up for final disposal.

(2.) We heard learned senior counsel for the petitioner and the learned APP for the respondents. Learned senior counsel for the first informant made a request to appear in the matter. Though no intervention application has been filed, we have heard the learned senior counsel for the first informant.

(3.) This petition is filed seeking the following relief: