LAWS(BOM)-2007-10-188

RAKESH MOTILAL KHANDELWAL Vs. STATE OF MAHARASHTRA

Decided On October 08, 2007
RAKESH MOTILAL KHANDELWAL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) RULE.

(2.) RETURNABLE forthwith.

(3.) THIS writ petition is filed by the original accused in a complaint case and respondent is a complainant.