RAVINDRA @ BALA JAGARIATH PATIL Vs. STATE OF MAHARASHTRA
LAWS(SC)-2013-9-101
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
September 13,2013
Ravindra @ Bala Jagariath Patil
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
-
(1.) Delay in filing the Special Leave Petition is condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Bombay in Criminal Revision Application No.581 of 2011, dated 10.01.2012 whereby the High Court has dismissed the Criminal Revision Application filed by the appellants.;
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Bombay in Criminal Revision Application No.581 of 2011, dated 10.01.2012 whereby the High Court has dismissed the Criminal Revision Application filed by the appellants.;
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