LAWS(BOM)-2020-11-333

SAHIL Vs. STATE OF MAHARASHTRA

Decided On November 03, 2020
Sahil 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.) This is an application under Section 482 of Code of Criminal Procedure.

(3.) By filing the present application, the applicants are praying following reliefs: