RAVI KUMAR BALDEV YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of parties and is taken up for final disposal.

(3.) By this petition, the petitioners have impugned the Order dated 5.12.2018 passed by the learned Additional Sessions Judge, Borivali Division, Dindoshi, Mumbai below Exh. 3 filed in S. C. No. 445 of 2016, by which the Prosecution's Application (Exh. 3) was allowed and the learned Judge sealed the petitioners' premises under section 18(1) of the Immoral Traffic (Prevention) Act (for short 'PITA').