Vaibhav Dilip Ingawale vs The State Of Maharashtra
2021 Latest Caselaw 8376 Bom

                                  :1:                               35-ba-224-21.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

              CRIMINAL BAIL APPLICATION NO. 224 OF 2021

 Vaibhav Dilip Ingawale                               .... Applicant
         Versus
 The State of Maharashtra                             .... Respondent
                                 _____
 Mr. Prashant D. Patil for Applicant.
 Smt. A. A. Takalkar, APP for State/Respondent.
                                 _____
                             CORAM : SARANG V. KOTWAL, J.

                             DATE      : 23rd JUNE, 2021
                                           (Through Video Conferencing)
 P.C. :

1. Learned APP, on instructions, makes a statement that

the trial in this case is already over and the applicant is acquitted.

A copy of the Judgment passed by the learned Sessions Judge,

Satara, on 10/03/2021 in Sessions Case No.22 of 2019 is

produced before the court. It is taken on record and marked 'X' for

identification. A police report to that effect is also filed. It is taken

on record and marked 'X1' for identification.

2. In this view of the matter, nothing survives in this

application. The application is disposed of as having rendered

infructuous.

                                              (SARANG V. KOTWAL, J.)

  Gokhale                                                                       1 of 1