LAWS(BOM)-2016-12-26

BAJIRAO BABURAO JOGDAND Vs. THE STATE OF MAHARASHTRA

Decided On December 06, 2016
Bajirao Baburao Jogdand Appellant
V/S
THE STATE OF MAHARASHTRA 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.