A.B.C. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) This matter was allotted to this Bench by the Hon'ble the Chief Justice vide order dtd. 12/2/2025. Upon being apprised of this order on 21/2/2025, the matter was directed to be placed for hearing on 24/2/2025 at 2.30 pm. Arguments were heard on 24 and 25/2/2025, and upon conclusion, the matter was reserved for judgment and orders.