- (1.) Heard the parties. Permission to file SLP is granted.
(2.) Leave granted.
(3.) On behalf of the appellants, an Affidavit dated 6th October, 2016 has been placed before us in which it is stated that the appellant- Sachin Kelkar was arrested by the police on 3rd October, 2016 and had been taken to Mumbai. In response to some queries made by this Court on 3rd October, 2016, certain submissions have also been recorded in paragraph 3 of the Affidavit.;