LAWS(BOM)-2026-3-179

DEVISINGH S/O GYANISINGH Vs. STATE OF MAHARASHTRA

Decided On March 17, 2026
Devisingh S/O Gyanisingh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal with the consent of learned counsel for the parties.

(3.) Despite service of notice none appears for the non- applicant No.2.