ANIL HARIKISAN NAVANDAR Vs. STATE OF MAHARASHTRA
LAWS(SC)-2017-8-168
SUPREME COURT OF INDIA
Decided on August 09,2017

Anil Harikisan Navandar Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) The appellants approached this Court aggrieved by the denial of orders under Section 438 Cr.P.C.
(3.) When the matters were listed before this Court, protection from arrest has been granted by this Court.;


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