LAWS(BOM)-2001-3-17

KISHOR ONKAR CHOUDHARY Vs. STATE OF MAHARASHTRA

Decided On March 01, 2001
KISHOR ONKAR CHOUDHARY Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD learned Advocate for the petitioner and the learned Additional Public Prosecutor for the State.

(2.) PERUSED the records.

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