Faiz Ahmed Khan vs The State Of Maharashtra
2022 Latest Caselaw 7660 Bom

            Digitally signed
                                                                                     39. WP 848-2019.doc
RUPALI      by RUPALI
            RAJESH
RAJESH      WAKODIKAR
WAKODIKAR   Date: 2022.08.05
            10:23:47 +0530



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION
                                         CRIMINAL WRIT PETITION NO. 848 OF 2019


                           Faiz Ahmed Khan                                    ...Petitioner
                                Versus
                           The State of Maharashtra                           ...Respondent


                           Mr. Shailesh Chavan Appointed Advocate for the Petitioner.

                           Mrs. P.P.Shinde, A.P.P for the Respondent-State.


                                                       CORAM : REVATI MOHITE DERE &
                                                               SHARMILA U. DESHMUKH, JJ.

DATE : 4th AUGUST, 2022

P.C. :

1. By this petition, sent through jail, dated 8th February, 2019,

the petitioner seeks expeditious disposal of his trial, which is pending

before the 47th Additional Chief Metropolitan Magistrate, 47th Court

at Esplanade, Mumbai.

2. Learned APP sought time on the last date, to take

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39. WP 848-2019.doc

instructions.

3. Today, learned APP has tendered a copy of the Judgment

and Order dated 30th August, 2019 passed by the 47th Additional Chief

Metropolitan Magistrate Court, Esplanade, Mumbai, convicting the

petitioner for the offences punishable under Sections 409, 465 etc. of

the Indian Penal Code. The said judgment is taken on record.

4. Considering the aforesaid, nothing survives for further

consideration in the aforesaid petition. Accordingly, the petition

stands disposed.

SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.

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