LAWS(BOM)-2007-8-184

NILESH MANSUKHLAL JAIN Vs. STATE OF MAHARASHTRA

Decided On August 17, 2007
NILESH MANSUKHLAL JAIN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Returnable forthwith.

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

(3.) This is an application under section 482 of the Criminal Procedure Code.