MR. VENU SRINIVASAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the parties.

(2.) Heard Shri Sunil V. Manohar, the learned senior counsel appearing with Shri Akshay A. Naik, the learned counsel for the applicant and Shri Vinod A. Thakre, the learned Additional Public Prosecutor for the non-applicant/State.

(3.) The Rule is taken up for final hearing in view of the issuance of notice for final disposal by this Court on 22.11.2017 (Coram : A.S.Chandurkar, J.).