LAWS(BOM)-2016-4-94

BAGHELE NAROTTAM GENDLAL Vs. STATE OF MAHARASHTRA

Decided On April 02, 2016
Baghele Narottam Gendlal Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) Rule made returnable forthwith. Heard finally by consent.