LAWS(BOM)-2015-7-71

JEEVAN GAONKAR Vs. STATE BICHOLIM POLICE STATION

Decided On July 21, 2015
Jeevan Gaonkar Appellant
V/S
State Bicholim Police Station Respondents

JUDGEMENT

(1.) RULE . Rule made returnable forthwith.

(2.) SHRI Rivankar, the learned Public Prosecutor waives service for the respondents.

(3.) HEARD finally, with the consent of the parties.