Bhagwati Prasad, J. - (1.) The present petition has been filed by the petitioner for seeking an interim direction under Section 438 Cr.P.C. until the petitioner approaches the Bombay High Court for a regular direction under Section 438 Cr.P.C.
(2.) Notice was issued to the State of Maharashtra and the same has been served. Subsequently the State of Rajasthan was also added as a party. Notice was also issued to the State of Rajasthan.
(3.) None appears for the State of Maharashtra. However, Mr. Purohit appears for the State of Rajasthan.;