LAWS(BOM)-2015-10-126

MALLIKA SHERAWAT Vs. STATE OF MAHARASHTRA AND ORS.

Decided On October 29, 2015
Mallika Sherawat Appellant
V/S
State of Maharashtra And Ors. Respondents

JUDGEMENT

(1.) THIS application is ordered to be converted in Criminal revision. Counsel for the applicant to carry out amendment forthwith.

(2.) FOLLOWING is the prayer in this revision application:

(3.) HEARD learned A.P.P. for the State. Perused the record.