GIRISH UPENDRA KARHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for parties.

(2.) At the outset, the learned counsel appearing for the applicants, on instructions, submits that, he will not press present application qua applicant no.1 - Girish S/o Upendra Karhade. Hence the application in respect of applicant no.1 Girish S/o Upendra Karhade stands rejected as not pressed.

(3.) This application is filed with the following prayers :