FATMA ZAKARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. The learned A.P.P. waives service for respondent no.1. Learned advocate Mr. Dixit waives service for the respondent no.2. At the request of both the sides the matter is heard finally at the stage of admission.

(3.) In sum and substance, the facts leading to the filing of this writ petition are as under: