LAWS(BOM)-2016-6-191

JAGDISH Vs. STATE OF MAHARASHTRA

Decided On June 28, 2016
JAGDISH Appellant
V/S
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.