RAJESHWAR BABURAO BONE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2015-7-68
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on July 29,2015

Rajeshwar Baburao Bone Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal by special leave is directed against the order dated 17.12.2013 passed by the High Court of Bombay, Bench at Aurangabad, whereby the High Court has dismissed the writ petition filed by the appellant herein.
(3.) The facts of the case lie in a narrow compass.;


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