SHAMSUNDAR SUDAM DIVTE Vs. UDDHAV LIMBAJI KOTHULE

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. The learned advocate Mr. S.R.Shirsath waives service for Respondent No.1 and the learned APP waives service for Respondent No.2.

(2.) With the consent of both the sides the matter is heard finally.

(3.) This is a petition under Article 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure.