SHAIKH FARUQUE SHAIKH AHEMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) There is no need to call for any record and proceedings as the issue involved in this case is squarely covered by the judgments of this Court in two cases, first being First Appeal No. 91/1998 decided on 03/08/2011 and second being First Appeal No. 709/2014 decided on 21/11/2014.

(3.) Heard finally by consent.