LAWS(BOM)-2008-2-113

VASUDEV ALIAS VIKAS Vs. STATE OF MAHARASHTRA

Decided On February 14, 2008
VASUDEV ALIAS VIKAS Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD Mr. Deshpande, learned Counsel for the petitioner and Mr. Mirza, learned A. P. P. for the respondents.

(2.) RULE. Heard forthwith by consent of the parties.

(3.) MR. Mirza, learned A. P. P. waives notice on behalf of the respondents.