LAWS(BOM)-2007-9-67

SARIKA DINESH RATHI Vs. STATE OF MAHARASHTRA

Decided On September 06, 2007
SARIKA, DINESH RATHI Appellant
V/S
YADAO NATHUJI KOHCHADE Respondents

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) Heard Finally with consent of parties.

(3.) This is an application under Section 407 of the Code of Criminal Procedure.