SUBHASH MADHUSUDAN PARADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Learned P.P. for State waives service. By consent heard forthwith.

(2.) AS per the direction of this Court, the Inspector of Police, Welfare Branch, Satara District, has filed an affidavit in the above matter. The investigation papers are also produced before me by the learned P.P.