LAWS(BOM)-2023-3-290

SUNIL Vs. STATE OF MAHARASHTRA

Decided On March 29, 2023
SUNIL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) Rule is made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal at the stage of admission itself.