PANKAJ MADHUKAR DEOLE @ SHASHI PANKAJ MADHUKAR Vs. THE STATE OF MAHARASHTRA AND ANOTHER
LAWS(SC)-2018-2-172
SUPREME COURT OF INDIA
Decided on
February 12,2018
Pankaj Madhukar Deole @ Shashi Pankaj Madhukar
Appellant
VERSUS
The State Of Maharashtra And Another
Respondents
JUDGEMENT
-
(1.) Though respondent No. 2 is served, no appearance is made on her behalf.
(2.) Leave granted.
(3.) We have heard the appellant-in-person as well as the learned counsel for the State.;
(2.) Leave granted.
(3.) We have heard the appellant-in-person as well as the learned counsel for the State.;
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