LAWS(BOM)-2007-11-148

GURU MAYAWAN RAGHUL Vs. STATE OF MAHARASHTRA

Decided On November 02, 2007
Guru Mayawan Raghul Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) The facts are as follows:

(3.) I have heard the learned counsel for the applicant and the learned Additional Public Prosecutor for the State.