LAWS(BOM)-2017-9-197

VISHAL PHILIP GAIKWAD Vs. STATE OF MAHARASHTRA THROUGH POLICE INSPECTOR PATHARDI POLICE STATION, TQ PATHARDI, DIST AHMEDNAGAR

Decided On September 26, 2017

Vishal Philip Gaikwad Appellant

V/S

State Of Maharashtra Through Police Inspector Pathardi Police Station, Tq Pathardi, Dist Ahmednagar Respondents

Referred Judgements :-

G V RAO VS. L H V PRASAD [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(3.) The Application is filed with following prayer:

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