MANOJ D KALANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Mr.Mirajkar, learned Additional Public Prosecutor, waives service of RULE on behalf of the respondents.

(2.) BY consent Rule heard forthwith. Heard both the sides.

(3.) THE petitioner states that he is a businessman and permanent resident of Ulhasnagar. He is an educated person and is in the business of liquor trading as well as manufacturing. THE petitioner is a person paying taxes to the tune of Rs.2,00,000/- per year. He has asserted that he is neither involved in any cognizable offence nor there had been any non-cognizable complaint registered against him.