MANGAL RAJARAM MAGAR Vs. STATE OF MAHARASHTRA, THROUGH SHIVAJINAGAR POLICE STATION, BEED, TALUKA & DIST BEED

JUDGEMENT

(1.) At the outset, learned Advocate appearing for the petitioners seeks permission to withdraw the petition to the extent of petitioner nos.01 and 02, namely, Mangal and Arun.

(2.) Permission granted. The petition stands disposed of as withdrawn to the extent of petitioner nos.01 and 02, namely, Mangal and Arun.

(3.) Rule. Rule made returnable forthwith. By consent, heard finally.