LAWS(BOM)-2007-9-29

RAJKUMAR DHANUJI BOMBARDE Vs. MADHUKAR

Decided On September 11, 2007
RAJKUMAR DHANUJI BOMBARDE Appellant
V/S
MADHUKAR NATHUJI WANKHEDE Respondents

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Heard finally with the consent of parties.

(3.) This is an application under Section 340 of the Indian Penal Code.