SHRI BABRUWAN KINALKAR Vs. STATE AND OTHER

JUDGEMENT

(1.) Heard Shri Ashwin D. Bhobe, learned Advocate for the petitioner, Shri Pravin Faldessai, learned Additional Public Prosecutor for the respondent No. 1 and Shri Shivan Desai, learned Advocate for the respondent No. 2.

(2.) Rule. Heard forthwith with the consent of the learned Counsels appearing for the parties.

(3.) The learned Addl. Public Prosecutor and learned Advocate waive notice on behalf of the respective respondents.