Rajendra Arjun Bejekar And Ors vs The State Of Maharashtra
2021 Latest Caselaw 4801 Bom

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 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION
               BAIL APPLICATION NO.2804 OF 2019


Rajendra Arjun Bejekar & Ors.              ..                  Applicants

        Vs.

The State of Maharashtra                   ..                Respondent

                                      ...

Ms. Priyanka Chauan i/b Mr. S.B. Shetye for the Applicants.

Ms. S.S. Kaushik, A.P.P. for the State.

                                      ...

                        CORAM : SMT. BHARATI DANGRE, J.

                        DATED     : 16TH MARCH, 2021.
P.C:-

1. Learned counsel appearing for the Applicants has placed on record the judgment delivered by the JMFC, Pimpalgaon, dated 29/02/2020, in which the applicants were arraigned as accused. By the said judgment delivered on 29/02/2020, all the accused persons are acquitted of all the offences with which they were charged. They have been directed to set at liberty. The said judgment is taken on record.

AJN





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2. In view of the above, nothing survives in the present Application for its determination. The said application stands disposed of.

SMT. BHARATI DANGRE, J.

AJN