Akhtar Hussein Abdullah Siddiqui vs The State Of Maharashtra
2017 Latest Caselaw 8964 Bom

                                                                      30. WP 4237-17.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CRIMINAL APPELLATE JURISDICTION
                           WRIT PETITION NO. 4237 OF 2017
       Akhtar Hussein Abdullah Siddiqui            ...Petitioner
            vs.
       The State of Maharashtra                    ...Respondent
                                  ...........

Ms. Rohini M. Dandekar, Advocate appointed for the petitioner.

Mr. Arfan Ait, A.P.P. - State.

...........

                                 CORAM :                  SMT. V.K. TAHILRAMANI  & 
                                                          M.S.KARNIK, J.J.

                                 DATE        :      22nd  NOVEMBER, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides.

2. The petitioner was convicted and sentenced under

Section 302 read with Section 149 of the Indian Penal Code and

sentenced to life imprisonment. The petitioner was undergoing

the said life imprisonment in Nagpur Central Prison. The prayer

of the petitioner is for pre-mature release.

30. WP 4237-17.doc

3. Learned APP pointed out that the petitioner had

preferred an appeal against his conviction and sentence before

the Supreme Court. The Supreme Court by judgment and order

dated 5/10/2017 acquitted the petitioner. Pursuant to the said

order, the petitioner has been released from the prison on

15/11/2017. In this view of the matter this petition has become

infructuous, hence disposed of.

4. Rule is discharged.

(M.S. KARNIK, J.) ( SMT. V.K. TAHILRAMANI J.)