STATE OF MAHARASHTRA Vs. MURLIDHAR MANSARAM SAPKALE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. The learned advocate Mr. Jadhav waives service of notice on behalf of the respondents. At the request of both the sides the matter is heard finally at the stage of admission.

(3.) The facts leading to filing of this writ petition under Art. 227 of the Constitution of India are as under: