LAWS(BOM)-2012-11-126

DATTATRAYA Vs. STATE OF MAHARASHTRA

Decided On November 21, 2012
DATTATRAYA Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) Heard both sides. Perused the record.

(3.) For convenience, the petitioner No. 1 and Respondent no. 2 are referred to with their name.