LAWS(BOM)-2018-4-34

OMPRAKASH @ MUNNA NANKU YADAV Vs. STATE OF MAH

Decided On April 06, 2018
Omprakash @ Munna Nanku Yadav Appellant
V/S
State Of Mah Respondents

JUDGEMENT

(1.) Criminal APPLICATION (APPP) NO.521/2018

(2.) Heard learned counsel for the parties.

(3.) For the reasons stated therein, the application is allowed.