LAWS(BOM)-2017-1-282

JAYESH GURDAS NAIK Vs. INSPECTOR GENERAL

Decided On January 30, 2017
Jayesh Gurdas Naik Appellant
V/S
INSPECTOR GENERAL Respondents

JUDGEMENT

(1.) Heard Shri R. Menezes, learned Advocate for the petitioner and Shri S. R. Rivankar, learned Public Prosecutor for the respondent.

(2.) Rule.

(3.) Heard forthwith with the consent of the learned Counsel appearing for the parties.