LAWS(BOM)-2015-2-188

RANJEETSINGH GULABSINGH CHUNGADE Vs. STATE OF MAHARASHTRA

Decided On February 17, 2015
Ranjeetsingh Gulabsingh Chungade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD .

(2.) ADMIT .

(3.) HEARD finally by consent.