LAWS(BOM)-2001-6-13

ASARAM BHIMRAO SHINDE Vs. STATE OF MAHARASHTRA

Decided On June 20, 2001
ASARAM BHIMRAO SHINDE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) PERSUED the records.

(3.) RULE. Rule made returnable forthwith by consent.