ASHISHRAO VENKATRAO PHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A request letter received from the petitioner, who is in Jail, has been treated as Writ Petition and by appointing Ms Monali Patil, learned counsel, to espouse the cause of the petitioner, this petition is entertained.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties and taken up for final disposal at admission stage.

(3.) By the present petition, the petitioner has made two material prayers which are as follows :