ANIL MADHAVRAO DHAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Respondent/ State has not filed reply though time was granted for that purpose.

(2.) Rule. Returnable forthwith. Heard finally by consent of parties.

(3.) The petitioner has been convicted for offences under the M.C.O.C. Act and is a life convict. His brother Harishchandra is coaccused and he is also life a convict.