ABDUL KHALEQ PAINTER S/O MOHAMAD MUSA Vs. THE STATE OF MAHARASHTRA AND ANR.

LAWS(BOM)-2017-1-102

HIGH COURT OF BOMBAY (AT: AURANGABAD)

Decided on January 31,2017

Abdul Khaleq Painter S/O Mohamad Musa Appellant

VERSUS

The State of Maharashtra And Anr. Respondents

- (1.) Heard.
(2.) Rule. Rule made returnable forthwith.
(3.) Heard finally by consent of learned counsel for the respective parties.;