DNYANESHWAR ALIAS MAULI SHUBHARAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A learned Single Judge by Order dtd. 31/10/2024 has granted interim protection to the Applicant. The said Order reads as under :-

(2.) Mr. Bhavake, learned Counsel for the Applicant, states that the Charge-sheet has been filed on 9/4/2025. Mr. Mangaonkar, learned APP, confirms that the Charge-sheet has already been filed.

(3.) As the Charge-sheet is filed, investigation is completed.