LAWS(BOM)-2022-6-189

PREMCHAND Vs. COMMISSIONER OF POLICE

Decided On June 06, 2022
PREMCHAND Appellant
V/S
COMMISSIONER OF POLICE Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) Petitioner has filed the present Writ Petition for the following relief: