STATE OF MAHARASHTRA AND ANR. Vs. GORAKHNATH SITARAM KAMBLE AND ORS.
LAWS(SC)-2010-9-146
SUPREME COURT OF INDIA
Decided on September 16,2010

State Of Maharashtra And Anr. Appellant
VERSUS
Gorakhnath Sitaram Kamble And Ors. Respondents

JUDGEMENT

- (1.) Applications for exemption from filing Official Translation and certified copy of the impugned order are allowed. Leave granted. Heard learned Counsel for the parties.
(2.) This appeal emanates from the judgment of the High Court of Judicature at Bombay delivered in Writ Petition No. 6531 of 2006 dated 19th January, 2007.
(3.) Brief facts which are necessary to dispose of the appeal are recapitulated as under:;


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