BHASKAR Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final hearing.

(2.) Following two issues are raised in the present petition:

(3.) Before adverting to the legal issues raised as above, it would be necessary to note down in brief the facts of the present petition, which are thus: