LAWS(BOM)-2021-8-12

BALASO BABU KHOT Vs. STATE OF MAHARASHTRA

Decided On August 11, 2021
Balaso Babu Khot Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned counsel for both the parties.

(2.) Rule. Rule made returnable forthwith with the consent of the parties.

(3.) The petition is filed seeking the prayer as follows :