LAWS(BOM)-2008-4-409

SARFUDDIN JAMALUDDIN SHEIKH Vs. STATE OF MAHARASHTRA

Decided On April 11, 2008
Sarfuddin Jamaluddin Sheikh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule.

(2.) Mr. Jaiswal, learned A.P.P. waives notice on behalf of the respondents.

(3.) By consent heard forthwith.