LAWS(BOM)-2008-4-397

ARVIND SHARAWANJI BHIRAD Vs. STATE OF MAHARASHTRA

Decided On April 10, 2008
Arvind Sharawanji Bhirad Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr. N.A.Badar, learned counsel for the petitioner and Mr. Jaiswal, learned A.P.P. for the respondents.

(2.) Rule.

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