Alimunissa Faiyaz Manihar vs The State Of Maharashtra And Ors
2021 Latest Caselaw 14545 Bom

                     Megha                              20_appln_837_2015.doc

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
        Digitally

MEGHA
S
        signed by
        MEGHA S
        PARAB
                                    CRIMINAL APPLICATION NO.837 OF 2015
        Date:
PARAB   2021.10.06
        10:42:28
        +0530


                     Smt. Alimunissa Faiyaz Manihar                    ...Applicant
                                    Versus
                     The State of Maharashtra and Ors.              ...Respondents
                                                         ....
                     None for the Applicant.
                     Mr. P.H. Gaikwad, APP for Respondent-State.

                                                  CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 5th OCTOBER, 2021.

P.C.:-

This is an application for cancellation of bail. Learned APP

states that subsequent to fling of the application, charge sheet was

fled and Respondent-accused has already been acquitted viide

judgment dated 28/12/2017 passed by learned Metropolitan

Magistrate, 53rd Court, Mulund, Mumbai, in case No.390/PW/2017. Copy

of the judgment is placed on record.

2. In viiew of which, the application is rendered infructuous and

is accordingly dismissed.

(SMT. ANUJA PRABHUDESSAI, J.)