LAWS(BOM)-2008-1-271

ALLABAX ABDUL RAZZAK KHAN Vs. STATE OF MAHARASHTRA

Decided On January 16, 2008
Allabax Abdul Razzak Khan Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Ms Udeshi, learned counsel for the petitioner and Mrs. Joshi, the learned A.P.P. for the respondents.

(2.) Rule.

(3.) Mrs. Joshi, learned A.P.P. waives notice on behalf of the respondents.