DINESH HRIDAYNARAYAN PANDEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and taken up for final disposal by consent.

(2.) Heard learned Advocate Mr. M. M. Sudame for the petitioner, learned advocate Mr. J. M. Gandhi for original Writ petitioner and learned Additional public Prosecutor Mr. J. B. Jaiswal for respondents.

(3.) According to applicant :