ANANT SHESHARAO HADGEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The rule is made returnable forthwith. Learned A.P.P. waives notice for respondent/State. On the request of both the parties the matter is heard finally at the stage of admission.

(3.) The petitioners are challenging the order passed by the learned Assistant Sessions Judge Latur on their application (Exhibit 9) whereby their their request for discharge was rejected.