- (1.) Heard Mr. S. B. Gandhe, the learned counsel for the applicant and Mr. S.M. Ghodeswar, the learned Additional Public Prosecutor for the State.
(2.) Initially, learned counsel for the applicant did not pray for adjournment.
(3.) The learned Additional Public Prosecutor tendered affidavit/reply and the copy was given to the learned counsel. At that time also the learned counsel for the applicant did not pray for adjournment.;