LAWS(BOM)-2021-2-125

VIRENDRASINGH RAMPRAKARSINGH KHAIRNAR Vs. STATE OF MAHARASHTRA

Decided On February 18, 2021
Virendrasingh Ramprakarsingh Khairnar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr.A.A.Pannase, learned Counsel for the petitioner.

(2.) Rule.

(3.) Ms H.N.Jaipurkar, Additional Public Prosecutor waives service for Respondent Nos. 1 and 2.