SAU SHITAL W/O RAHUL SHIRSAT Vs. RAHUL

JUDGEMENT

(1.) THIS is an application for review of Judgment and order passed by this Court in Criminal Writ Petition No.77 of 2008.

(2.) THE respondent was noticed. Application has been opposed by filing reply. Pleadings are complete. Hence Rule. Rule is made returnable forthwith and is heard by consent.

(3.) IN the Writ Petition, the contention raised by the petitioner was as follows:-