NITIN CHINTAMAN KONGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri A.I. Sheikh, Advocate for the petitioner, Ms. T.H. Khan, A.G.P. for respondent No. 1, Shri P.B. Patil, Advocate for respondent Nos. 2 and 3 and Shri S.P. Bhandarkar, Advocate for respondent No. 5.

(2.) Rule. Rule made returnable forthwith.

(3.) The relevant facts are as follows: