Manish Rambhole Saket vs The State Of Maharashtra
2022 Latest Caselaw 8133 Bom

                                                          1/1           01-IA-267-21-IN-APEAL-266-18.odt

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO.267 OF 2021
                                                              IN
                                                CRIMINAL APPEAL NO.266 OF 2018

                             Manish Rambhole Saket                              .... Applicant
                                      versus
                             State of Maharashtra                               .... Respondent
                                                                .......

                             •       Mr. Ashish Vernekar i/b. Satyavrat Joshi, Advocate for
                                      Applicant.
                             •       Smt. M. R. Tidke, APP for the State/Respondent.

                                                        CORAM       : SARANG V. KOTWAL, J.

DATE : 20th AUGUST, 2022

P.C. :

1. This application is sent through jail. The application is

dated 18/08/2020. It is prayed in the application that he

wanted to withdraw the Appeal.

2. However vide Judgment and Order dated 19/08/2020,

the Appellant's Appeal was allowed and he was acquitted.

Therefore this Interim Application does not survive and is

accordingly disposed of. Digitally signed by MANUSHREE MANUSHREE V NESARIKAR V NESARIKAR Date:

2022.08.23 15:25:42 +0530

(SARANG V. KOTWAL, J.)

Nesarikar