Hafis Jalil Qureshi &Ors; vs State Of Mah
2016 Latest Caselaw 7166 Bom

                                         (1)                             cria2911.04




                                                                         
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD




                                                 
                     CRIMINAL APPLICATION NO. 2911 OF 2004




                                                
    1.    Hafis Jalil Qureshi                             ..Applicants
          Age 24 years,

    2.    Aalu Jalil Qureshi




                                         
          Age 21 years

    3.
     
          Akil Jalil Qureshi
          Age 19 years
                                  
                                 
    4.    Mohaseen Kadir Qureshi
          Age 20 years

    5.    Sadique Ahmed Qureshi
          Age 40 years
          


    6.    Wahid Ahmed Qureshi
       



          Age 30 years

          All R/o. Bepari Mohalla,
          Near Tahasil Office,





          Ahmednagar.
     
                                        Versus

    The State of Maharashtra                              ..Non-applicant





    None for the applicants.
    Mr.A.R. Kale, A.P.P. for the non-applicant/State.

                                         CORAM :  Z.A. HAQ,J.

DATED : 13.12.2016

(2) cria2911.04

ORAL JUDGMENT :-

. Mr.A.R.Kale, learned A.P.P. has placed on record a copy of communication sent by the Police Inspector,

Kotwali Police Station to the office of the Public Prosecutor, High Court of Bombay, Bench at Aurangabad, on 10th December, 2016, stating that R.T.C. No.222 of 2004

and Sessions Case No.118 of 2004 are disposed. The learned A.P.P. has submitted that in view of the

subsequent development the challenge in this application is rendered infructuous. The application is disposed as

infructuous. The parties to bear their own costs.

[Z.A. HAQ,J.]

snk/2016/DEC16/cria2911.04