MADU @ MAHADEV GAONKAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. Anthony D'Silva, learned Counsel for the petitioners and Mr. Pravin Faldessai, learned Additional Public Prosecutor for the respondent no.1-State.

(2.) The Criminal Writ Petitions STM Nos. 2992, 2996, 2997 and 2998 of 2019 are not on board. However, at the request of the learned Counsel, they are taken on board.

(3.) The learned Counsel for the parties agree that common issues arise in all these matters and, therefore, they may be disposed off by a common order.