LAWS(BOM)-2013-9-119

GOPAL BHAGWAN SONAR Vs. STATE OF MAHARASHTRA

Decided On September 26, 2013

Gopal Bhagwan Sonar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED TO]
HARDEV SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
VISHNU DUTT VS. GOVIND DAS [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) By consent, Rule is made returnable forthwith.

(3.) By consent, heard finally.

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