LAWS(BOM)-2026-2-167

MUKESH Vs. STATE OF MAHARASHTRA

Decided On February 03, 2026
MUKESH Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard finally with the consent of the learned counsel for the applicant and learned APP for the State.