LAWS(BOM)-2022-6-153

SARJERAO VISHWAMBHAR JADHAV Vs. STATE OF MAHARASHTRA

Decided On June 24, 2022
Sarjerao Vishwambhar Jadhav Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) Since arguable points are made, the appeal is admitted.

(3.) By consent the appeal is taken up for final disposal.