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LAWS(BOM)-2011-8-109

FARUQU ABDUAL JAHURA Vs. STATE OF MAHARASHTRA

Decided On August 05, 2011
Faruqu Abdual Jahura Appellant
V/S
STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
VIJAY DINKARRAO KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri.P.C.Madkholkar, Adv. for the Applicants and Shri. A.S.Parihar, A.P.P. for Respondent/State.

(2.) ADMIT.

(3.) Shri. A.S.Parihar, A.P.P. waives service on behalf of Respondent/State.

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