LAWS(BOM)-2019-9-225

NARESH GOVIND VAZE Vs. STATE OF MAHARASHTRA

Decided On September 03, 2019
NARESH GOVIND VAZE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This application is filed with following prayers:

(2.) When application was taken up for hearing on 19 th August, 2019, this Court passed the following order:-

(3.) On 27th August, 2019 Sow. Vasundharaa Naresh Vaze wife of the Applicant tendered her affidavit through Applicant across the bar. Same is taken on record. The contents of the said affidavit reads thus:-