LAWS(BOM)-2007-10-204

KRISHNA KUMAR ALIAS PAPPU Vs. STATE OF MAHARASHTRA

Decided On October 25, 2007
KRISHNA KUMAR ALIAS PAPPU Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned APP for the State.

(2.) PERUSED the application and material available on record.

(3.) ACCORDING to the learned counsel for the applicant, there is no material available on record to connect the present applicant with the offence alleged.