M. S. Sonak, J. - (1.) Heard Mr. T. George John, learned Counsel appearing for the petitioner and Mr. S. R. Rivankar, learned Public Prosecutor appearing for the respondents.
(2.) Rule. With the consent of and at the request of the learned Counsel for the parties, Rule is made returnable forthwith.
(3.) Mr. S. R. Rivankar, learned Public Prosecutor waives notice on behalf for the respondents.;