LAWS(BOM)-2020-10-373

SANJAY TARASINGH THAKUR Vs. STATE OF MAHARASHTRA

Decided On October 08, 2020
Sanjay Tarasingh Thakur Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Counsel appearing for the respective parties.

(2.) For the reasons to be recorded separately, Criminal Appeal is dismissed.

(3.) In view of dismissal of the Criminal Appeal, pending Applications, if any, does not survive and same stands rejected.