LAWS(BOM)-2016-9-78

THE STATE OF MAHARASHTRA Vs. MADHAV UMAJI MEKALE

Decided On September 27, 2016
THE STATE OF MAHARASHTRA Appellant
V/S
Madhav Umaji Mekale Respondents

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.