Zakir Hussian Ismail Sayyed vs The State Of Maharashtra
2022 Latest Caselaw 7816 Bom

                                 1/1                     50 ba 1682-21.doc


  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                 BAIL APPLICATION NO. 1682 OF 2021


Zakir Hussain Ismail Sayyed                    .. Applicant
                Versus
The State of Maharashtra                       .. Respondent

                                       ...
None for the Applicant.
Mr.S.V. Gavand, A.P.P. for the State.

                          CORAM: BHARATI DANGRE, J.

DATED : 10th AUGUST, 2022 P.C:-

1. None for the applicant.

2. The learned APP state that the applicant has been acquitted of the charge under section 498A, 304 B and 306 r/w Section 34 of IPC, by judgment delivered by the 34th Additional Sessions Judge in Sessions Case No. 0101323/1992 in the judgment delivered on 11/10/2021. The present application has been rendered infructuous and is disposed off.

( SMT. BHARATI DANGRE, J.)

Ashish Mhaske