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LAWS(BOM)-2026-3-181
DHANRAJ PARASMAL CHORDIYA Vs. STATE OF MAHARASHTRA
Decided On March 17, 2026
Dhanraj Parasmal Chordiya
Appellant
V/S
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE
[REFERRED TO]
MILIND SHRIPAD CHANDURKAR VS. KALIM M KHAN
[REFERRED TO]
VIJAY VS. LAXMAN
[REFERRED TO]
JUDGEMENT
(1.) Heard.
(2.) Admit.
(3.) Heard finally with the consent of the learned Counsel for the parties.
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