STATE OF MAHARASHTRA Vs. SALMAN SALIM KHAN
LAWS(SC)-2003-12-55
SUPREME COURT OF INDIA
Decided on December 18,2003

STATE OF MAHARASHTRA Appellant
VERSUS
SALMAN SALIM KHAN Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The entire exercise which culminated in the impugned judgment of the High Court, in our opinion, was an exercise in futility and sheer waste of time and money.;


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