LAWS(BOM)-2018-7-308

MOHAMMAD MOIN Vs. STATE OF MAHARASHTRA

Decided On July 04, 2018
Mohammad Moin Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(3.) This Petition is filed with the following prayer: