M A Aziz Haji Mohammed Ibrahim vs State Of Maha
2016 Latest Caselaw 7258 Bom

                                         (1)                              cria1046.04




                                                                          
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD




                                                  
                     CRIMINAL APPLICATION NO. 1046 OF 2004

    M.A. Aziz s/o. Haji Mohammed Ibrahim     ..Applicant




                                                 
    Age 73 years, Occ. Retired Govt. Servant,
    R/o. Budhi Lane, Aurangabad.

                                        Versus




                                         
    The State of Maharashtra                               ..Non-applicant
                                  
    Mr.S.V. Advant, Advocate for the applicant.
    Mr.K.N. Lokhande, A.P.P. for respondent/State.
                                 
                                         CORAM :  Z.A. HAQ,J.

DATED : 15.12.2016

ORAL JUDGMENT :-

. The learned Advocate for the applicant states

that the applicant has expired on 11.08.2014 and therefore the challenge in the application has become

infructuous and does not survive. The Criminal Application is disposed accordingly.

[Z.A. HAQ,J.]

snk/2016/DEC16/cria1046.04