RANJIT S. KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) For the reasons to be recorded separately, Criminal Appeal No. 322 of 2012 is allowed and Criminal Application No. 102 of 2013 is dismissed.

(3.) This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.