Firoz Akbarali Merchant @ Viru ... vs The State Of Maharashtra
2022 Latest Caselaw 7666 Bom

                                                                        (41)BA-503-2021.doc


        rkmore


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION
                                        BAIL APPLICATION NO.503 OF 2021


                      Firoz Akbarali Merchant              ]
                      @ Viru Singh @ VirKartar Singh       ]   ..    Applicant
                                  vs.
                      State of Maharashtra                 ]   ..    Respondents

None for the Applicant. Mr.S.V. Gavand, APP for State.

CORAM : BHARATI DANGRE, J

DATE : 4TH AUGUST, 2022.

P.C.

1] Learned APP states that the applicant is already acquitted by the learned Special Judge in POCSO Special Case No.11 of 2020 Digitally vide Judgment and order dated 21.01.2022. The said Judgment is signed by RAJSHREE RAJSHREE KISHOR MORE taken on record and marked as X-for identifcation.

KISHOR
MORE     Date:
         2022.08.06
         10:09:20
         +0530
                      2]     In the wake of above, the application is rendered as

infructuous and disposed of.

[BHARATI DANGRE, J]