STATE OF MAHARASHTRA Vs. SURESH PANDURANG DARVAKAR

LAWS(SC)-2006-4-85

SUPREME COURT OF INDIA

Decided on April 13,2006

STATE OF MAHARASHTRA Appellant

VERSUS

SURESH PANDURANG DARVAKAR Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted.
(2.) Heard counsel for the appellants.
(3.) None appears for the respondent in spite of service of notice.;

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