SHREYAS DILIP MANDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Avani Bansal, learned counsel for the Petitioner, Mr. Wesley Menezes, learned counsel for the Respondent No.2 and Ms. Mahalakshmi Ganapathy, learned APP for the State-Respondent No.1.

(2.) The petition is filed with the following two main prayers (a) and (b):

(3.) The brief facts leading to filing of the present petition are as follows: