Tanvir Munir Shaikh vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4248 Bom

                                                                              30-APPA-851-2019-in-APEAL-626-2019.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL APPLICATION NO. 851 OF 2019
                                                                 IN
                                                   CRIMINAL APPEAL NO. 626 OF 2019

                              Tanvir Munir Shaikh                               ...Applicant/Appellant
                                    Versus
                              The State Of Maharashtra And Anr.                 ...Respondents
                                                              ....
                              Ms. Anjali Awasthi, Advocate for the Applicant/Appellant
                              Mr. Arfan Sait, APP for the Respondent - State.
                              Mr. Anil Shinde (PSI), Chembur Police Station, Present.

                                                      CORAM      :        PRAKASH D. NAIK, J.

DATE : 21st APRIL, 2022.

PER COURT:

1. Learned Advocate for the applicant on instructions

submits that the fine amount imposed upon the applicant vide

judgment and order under challenge is deposited before the trial

Court. Hence, this application has become infructuous and stands

disposed off accordingly.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date: Sajakali Jamadar 1 of 1 JAMADAR 2022.04.22 17:45:36 +0530