Nutan D. Sardessai, J. - (1.) Heard Ms. D. Tulkar, learned Advocate for the petitioner and Shri P. Faldessai, learned Additional Public Prosecutor for the State.
(2.) Rule.
(3.) Heard forthwith with the consent of the learned Advocate appearing for the respective parties. Shri P. Faldessai, learned Additional Public Prosecutor waives service for the State.;