Akshay Nandkishor Alakunte vs The State Of Maharashtra
2021 Latest Caselaw 8929 Bom

       rpa                                1/1                11,12 ba 3034, 3036 2019.doc


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        BAIL APPLICATION NO.3034 OF 2019

      Akshay Nandkishor Alakunte                                   .. Applicant
            Versus
      State of Maharashtra                                         .. Respondent
                                     WITH
                        BAIL APPLICATION NO.3036 OF 2019

      Kapil Dnyaneshwar Bhandekar                                  .. Applicant
            Versus
      State of Maharashtra                                         .. Respondent
                                    ......
      Mr.Jaydeep D. Mane, Advocate for the Applicant in both matters.
      Ms.Veera Shinde, APP for the Respondent - State in both matters.
                                    ......

                                          CORAM : PRAKASH D. NAIK, J.

DATED : JULY 08, 2021.

P.C. :

Both the applications are arising out of C.R.No.590 of

2019, registered with Fauzdar Chawdi police station, District-

Solapur.

2 Learned APP, on instructions, submits that both the

applicants were tried and the case has resulted in acquittal vide

judgment and order dated 27th February, 2020. Hence,

applications have become infructuous and stands disposed of

accordingly.

(PRAKASH D. NAIK, J.)