The State Of Maharashtra vs Vijay Dnyaneshwar Dabhade
2021 Latest Caselaw 9397 Bom

                                Ethape                                   1                        23.Apeal.318.2004


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                                CRIMINAL APPEAL NO.318 OF 2004
                                The State Of Maharashtra                          .. Appellant
                                              Vs.
                                Vijay Dnyaneshwar Dabhade                         .. Respondent
                                --------------------------------------------------------------------------------------
                                Mr. R. M. Pethe, A.P.P. for the State-Respondent.
                                --------------------------------------------------------------------------------------
                                                                   CORAM : PRAKASH D. NAIK, J.

DATE : 16th JULY, 2021 PC.

1. This appeal preferred by State challenging the order of Digitally signed by DNYANESHWAR DNYANESHWAR acquittal passed by Learned JMFC Vadgaon Maval vide ASHOK ETHAPE ASHOK ETHAPE Date: 2021.07.17

judgment and order dated 17.11.2003 whereby the respondent 15:40:48 +0530

accused was acquitted of the offence under Sections 323, 325, 504, 506 of the Indian Penal Code.

2. The report is received from the Senior Inspector of Police Talegaon-Dabhade Police Station stating that the Respondent- accused has died on 01.12.2015. The report dated 29.06.2021 submitted by Senior Inspector of Police Talegaon-Dabhade Police Station alongwith photo copy of the death certificate is taken on record.

3. In view of death of the accused (respondent). The appeal is infructuous and stands disposed as infructuous.

(PRAKASH D. NAIK, J.)