LAWS(BOM)-2020-6-100

SACHIN Vs. STATE OF MAHARASHTRA

Decided On June 02, 2020
SACHIN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Hearing was conducted through Video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard.

(3.) Admit.