LAWS(BOM)-2013-9-121

SATISH @ SANJAY DAGADU PADWAL Vs. STATE OF MAHARASHTRA

Decided On September 26, 2013
Satish @ Sanjay Dagadu Padwal Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner.

(2.) Rule.

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