- (1.)Heard learned Advocate Mr.Gajendra Baghel for the applicant and learned APP for the respondent State.
(2.)Learned Advocate Mr.Baghel for the applicant does not press the present application, more particularly requesting this Court that liberty may be reserved to file an appeal under Sec. 60 of the Bombay Police Act against the order impugned in the present application, along with an application for interim relief and whereas the Appellate Authority may be directed to decide the appeal as well as the application for interim relief within a stipulated time period.
(3.)Learned APP Ms.Patel would not have any objection to such a course of action.