VASANTA RAJARAM RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of parties.

(2.) This petition can be conveniently disposed of being governed by settled law as laid down by two Division Bench judgments of this Court, namely in cases of Ashok Wasudeo Sheytye v. State of Maharashtra, 1988 Mah LJ 903 and Kailash Papadas Kuril v. State of Maharashtra (Criminal Writ Petition No. 148 of 2002, decided on 2nd September, 2005 : (2005 Cri LJ 4663)) on the point of interpretation of the term "absconded".

(3.) The case proceeds on admitted facts as follows :-