LAWS(SC)-2025-12-143

SHEIKH IRSHAD @ MONU Vs. STATE OF MAHARASHTRA

Decided On December 05, 2025
Sheikh Irshad @ Monu Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Delay in refiling is condoned.

(2.) Leave granted.

(3.) Mr. Aaditya Aniruddha Pande, Advocate on Record, accepts notice for the respondent-State.