Suresh Ladak Bhagat vs The State Of Maharashtra
2022 Latest Caselaw 4152 Bom

                                                                                        11.appel.9.14.doc

S.S.Kilaje
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO. 9 OF 2014

             Suresh Ladak Bhagat                                                .. Appellant
                        Versus
             The State of Maharashtra                                           .. Respondent
                                    ....................
              Mr. Samir Arunkumar Vaidya a/w. Mr. Hare Krishna Mishra for
               Appellant
              Ms. M. M. Deshmukh, APP for the State
                                      ...................

                                                      CORAM : SMT. SADHANA S. JADHAV &
                                                              MILIND N. JADHAV, JJ.

                                                      DATE      : APRIL 19, 2022

             P.C.:

             1.      For the reasons to be recorded separately, we pass the following

             order :-                                       ORDER

                     (i)        The Appeal is allowed;
                     (ii)       The Judgment and order passed by the Additional

Sessions Judge, Palghar in Sessions Case No. 5 of 2011 vide Judgment and Order dated 16.08.2013 is hereby quashed and set aside;

(iii) The Appellant is acquitted of the offence punishable under section 302 of the Indian Penal Code;

(iv) The Appellant be released forthwith if not required in any other offence;

(v) Fine amount if paid be refunded;

(vi) Appeal is disposed of.

[ MILIND N. JADHAV, J. ] [SMT. SADHANA S. JADHAV, J.]

Digitally signed SONALI SATISH by SONALI SATISH KILAJE 1 of 1 Date:

             KILAJE     2022.04.19
                        16:48:55 +0530