LAWS(BOM)-2016-7-243

AJIT SONBHAU GAWADE Vs. STATE OF MAHARASHTRA

Decided On July 25, 2016
Ajit Sonbhau Gawade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned Senior Counsel for the applicant and the learned APP.

(2.) Admit.

(3.) By consent of the parties, taken up for final hearing.