LAWS(BOM)-2026-3-133

AKASH JAYBHIM KAMBLE Vs. STATE OF MAHARASHTRA

Decided On March 25, 2026
Akash Jaybhim Kamble Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by the consent of learned Counsel for Applicant and learned APP for the Non-applicant No.1/State.

(3.) None appears for the Non-applicant No.2 though served.