ASGAR KADAR SHEIKH Vs. JAIL SUPERINTENDENT, NAGPUR

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) This case illustrates an attempt on the part of the advocate for the petitioners by making misleading statement which on the first blush appears to be innocuous but on deeper scrutiny reveals an attempt to twist facts to get favourable relief for his clients.