LAWS(BOM)-2015-2-396

MANOJ PREMCHAND AGEAWAL Vs. STATE OF MAHARASHTRA

Decided On February 17, 2015
Manoj Premchand Ageawal Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Addl. Public Prosecutor for the respondent/State.

(2.) Admit.

(3.) Heard finally by consent.