LAWS(BOM)-2006-7-206

BABARAO Vs. STATE OF MAHARASHTRA

Decided On July 28, 2006
BABARAO Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) RULE.

(2.) RULE made returnable forthwith.

(3.) SHRI A.M. Deshpande, learned A.P.P. waives notice on behalf of non-applicant/State.