KHANDU Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the parties, taken up for final hearing.

(2.) I have heard Mr. Prakashsingh B. Patil, learned counsel for the Petitioner, Mr. V.H. Dighe, learned Additional Public Prosecutor for the State of Maha. and Mr. Vishnu Madan, learned counsel h/for Mr. N.L. Chaudhari, learned counsel for Respondent No. 2 in extenso.

(3.) On 21st September, 2014, F.I.R. was lodged with Police Station, Azhadnagar, Tal.Dhule vide C.R. No.131/2014 in respect of offences punishable under Ss. 11(A),(B),(D),(F) of Maharashtra Preservation of G.A. Ghule [P.A.] Animals Act, 1960 and under Sec. 83 read with 177 and Sec. 130(1) of the Motor Vehicle Act, 1988.