RAJU SHAMLAL DUBAY Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2011-4-31
HIGH COURT OF BOMBAY (FROM: NAGPUR)
Decided on
April 30,2011
RAJU SHAMLAL DUBAY
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
STATE OF HARYANA VS. MAHENDER SINGH AND OTHERS [REFERRED TO]KISHORI LAL VS. EMPEROR [REFERRED TO]
JUDGEMENT
Tahilramani V. K. , J. -
(1.)Heard both sides.
(2.)Rule. Rule is made returnable forthwith and with consent of the learned Counsel for both sides the matter is heard finally.
(3.)The petitioner is a convict undergoing life imprisonment in Central Prison, Amravati.
(2.)Rule. Rule is made returnable forthwith and with consent of the learned Counsel for both sides the matter is heard finally.
(3.)The petitioner is a convict undergoing life imprisonment in Central Prison, Amravati.
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