LAWS(BOM)-2023-6-1061

DAYANAND NILOBA PHAND Vs. STATE OF MAHARASHTRA

Decided On June 12, 2023
Dayanand Niloba Phand Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) At the outset, learned counsel for the appellant seeks leave to mask the name of the prosecutrix in the cause title, as well as wherever it appears in the Appeal.

(2.) Leave granted. Amendment to be carried out forthwith during the course of the day.

(3.) Heard the learned counsel for the appellant.