AL SALEHA BEING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Senior Counsel for the petitioner and Ms. W. Coutinho, Public Prosecutor for the respondents.

(2.) MR. Lotlikar seeks leave to delete respondent Nos. 2 to 5. Leave as sought is granted. Amendment to be carried out forthwith.

(3.) RULE. By consent, rule is heard forthwith.