LAWS(BOM)-2016-12-27

BHATU KASHINATH PATIL Vs. THE STATE OF MAHARASHTRA

Decided On December 06, 2016
Bhatu Kashinath Patil Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) Rule.

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