Imran Mohd. Rais Pathan vs The State Of Maharashtra
2021 Latest Caselaw 5974 Bom

                                                                                9-BA-611-2019.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL BAIL APPLICATION NO. 611 OF 2019


            Imran Mohd. Raes Pathan                                 ...Applicant
                Versus
            The State of Maharashtra                                 ...Respondent


            None for the Applicant

            Mr. S. V. Gavand, A.P.P for the Respondent-State


                                               CORAM : REVATI MOHITE DERE, J.

THURSDAY, 1st APRIL 2021

P.C. :

1 None for the applicant. Learned A.P.P submits that the

applicant in the said case has been acquitted from POCSO Special Case No.

42 of 2016 vide judgment and order dated 9 th November 2020. In view of

the aforesaid, nothing survives for consideration in the application.

Application is disposed of as infructuous.

REVATI MOHITE DERE, J.

SQ Pathan                                                                                           1/1