LAWS(BOM)-2008-1-390

JOTHAM W WAMYAMA Vs. STATE OF MAHARASHTRA

Decided On January 29, 2008
Jotham W. Wamyama Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Ms Gaikee, learned counsel for the petitioner and Mr. Mirza, the learned A.P.P. for the respondents.

(2.) Rule.

(3.) By consent heard forthwith.