LAWS(BOM)-2015-4-8

MAHADEVI Vs. THE STATE OF MAHARASHTRA AND ORS.

Decided On April 08, 2015
MAHADEVI Appellant
V/S
THE STATE OF MAHARASHTRA AND ORS. Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith heard with the consent of the parties.

(3.) This Petition is filed with following prayers: