The State Of Maharashtra vs Guddu @ Kansha Wahab Shaikh
2021 Latest Caselaw 2642 Bom

                                                                         908-CrA-2073-20.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   CRIMINAL APPLICATION NO.2073 OF 2020
                             IN WP/1362/2020
                                   WITH
                  CRIMINAL WRIT PETITION NO. 1362 OF 2020

                        THE STATE OF MAHARASHTRA
                                    VERSUS
                      GUDDU @ KANSHA WAHAB SHAIKH
                                       ...
                  APP for Applicant - State : Shri S. G. Sangle
                 Advocate for Respondent : Shri Satej S. Jadhav
                                       ...


                                    CORAM : RAVINDRA V. GHUGE AND
                                            B. U. DEBADWAR, JJ.

                                    DATE     : 09TH FEBRUARY, 2021

PER COURT :

1. The learned prosecutor points out that the learned Full Bench of this Court has delivered it's judgment on 25-01-2021, thereby rendering an answer to the issue framed by this Court vide order dated 07-12-2020. This Court had partly allowed Criminal Application No. 2073 of 2020, while framing an issue for reference to the Larger Bench. The said application, now, can be disposed off, in view of the above. The learned advocate for the original petitioner is agreeable.

2. In view of the above, Criminal Application No. 2073 of 2020 stands disposed off, in view of the order dated 07-12-2020.

(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.)

SVH

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