Amol Khanderao Patil vs The State Of Maharashtra
2021 Latest Caselaw 10238 Bom

                     Megha                            7_ba_1275_2019.doc

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL BAIL APPLICATION NO.1275 OF 2019

                     Amol Khanderao Patil                             ...Applicant
                                   Versus
                     The State of Maharashtra                      ...Respondent
                                                       ....
                     None for the Applicant.
                     Mr. S.V. Gavand, APP for the Respondent-State.


                                                CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 3rd AUGUST, 2021.

P.C.:-

None present for the Applicant. Learned APP states that the

learned Additional Sessions Judge, Islampur, vide judgment dated

20/08/2020 in Sessions Case No.1 of 2019, acquitted the Applicant of

the ofence under Section 302 of the IPC. In view of which the

application has become infructuous and hence, dismissed.

MEGHA Digitally signed by MEGHA S PARAB (SMT. ANUJA PRABHUDESSAI, J.) S Date:

PARAB 2021.08.04 15:23:19 +0530