Laxman S/O. Umaji Borude vs The State Of Maharashtra And ...
2021 Latest Caselaw 3811 Bom

                                                                                     38.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                            CRIMINAL APPEAL NO.521 OF 2020

                           LAXMAN S/O. UMAJI BORUDE
                                    VERSUS
                     THE STATE OF MAHARASHTRA AND OTHERS

                                         ...
         Advocate for Appellant : Mr. Ketan D. Pote h/f. Mr. A.G. Ambetkar
              Advocate for Respondent Nos. 3 and 4 : Mr. A.P. Avhad
                   APP for Respondent/State : Mr. S.W. Mundhe
                                         ...

                                    CORAM   :   MANGESH S. PATIL, J.

                                    DATE    :   01.03.2021

PER COURT :

                 Heard.

2. It is pointed out that the applicant has preferred this Appeal

being aggrieved and dissatisfied by the rejection of his Application for

cancelling the bail granted to the respondent Nos.3 and 4. However, during

pendency of the present Appeal, the Division Bench of this Court in Criminal

Application No.255/2021, by the judgment and order dated 25.02.2021, has

quashed the criminal case.

3. In view of the above, the Appeal is disposed of having become

infructous.

(MANGESH S. PATIL, J.)

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