THE STATE OF MAHARASHTRA Vs. VIKRAMSINH DATTUSINH CHAUHAN

JUDGEMENT

(1.) Heard learned APP on admission of the matter.

(2.) The State, under article 227 of the Constitution of India, challenges the order passed by 2nd Addl. Sessions Judge, Latur on Exh. 113 in Sessions Case No. 78/14 whereby the petitioner under- trial accused was allowed permission for home food.

(3.) Learned APP - Mr. R. V. Dasalkar submits;