ERNEST PREMJI COELHO Vs. STATE THROUGH PUBLIC PROSECUTOR

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, learned Senior Advocate for the Petitioner, Mr. M. Amonkar, learned Addl. Public Prosecutor for Respondent Nos.1 and 2.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned counsel for the parties. Mr. M. Amonkar, learned Additional Public Prosecutor waives notice on behalf of Respondent Nos.1 and 2.

(3.) The Petitioner seeks the following substantive relief in the present case.