LAWS(BOM)-2015-4-1

CHAYA BALIRAM BHORE Vs. STATE OF MAHARASHTRA

Decided On April 01, 2015
Chaya Baliram Bhore Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule, returnable forthwith. By consent of the parties, taken up for final hearing.

(2.) This petition has been filed with following prayers:

(3.) The case of the petitioner in brief, as disclosed in the petition, is as under: