LAWS(BOM)-2006-11-11

PRAKASH B BORKAR Vs. SUKHALAL KUMAR

Decided On November 23, 2006
PRAKASH B.BORKAR Appellant
V/S
SUKHALAL KUMAR Respondents

JUDGEMENT

(1.) HEARD the learned counsel on behalf of the applicant and respondent No. 1.

(2.) THIS application is filed under Section 482 of the Code (Criminal Procedure Code, 1973) for the following reliefs:

(3.) TO understand the controversy, a few facts are required to be stated.