LAWS(SC)-2011-3-127

MILIND SHRIPAD CHANDURKAR Vs. NAIMULLA M. KHAN

Decided On March 03, 2011
MILIND SHRIPAD CHANDURKAR Appellant
V/S
Naimulla M. Khan and Anr. Respondents

JUDGEMENT

(1.) IN view of the judgment in Criminal Appeal No. 643 of 2011 arising out of Special Leave Petition (Criminal) No. 3045 of 2008, the above Special Leave Petitions are dismissed.