LAWS(BOM)-2026-1-12

RANJITA PRABHUDAS GAJBHIYE Vs. STATE OF MAHARASHTRA

Decided On January 05, 2026
Ranjita Prabhudas Gajbhiye Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith.

(3.) Heard finally by the consent of the parties.