Rohan Chandrakant Gaikar vs The State Of Maharashtra
2022 Latest Caselaw 12526 Bom

                             SLJ
                                                                                            40-WP-551-2018.doc
                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL WRIT PETITION NO. 551 OF 2018
                                                             WITH
                                              INTERIM APPLICATION NO. 3956 OF 2022

                             Rohan Chandrakant Gaikar                      ...Petitioner
                                   V/s.
                             The State Of Maharashtra                      ...Respondent

                             None for Petitioner.
                             Mr. Ajay Patil, A.P.P. for the Respondent-State.

                                                              CORAM :      A. S. GADKARI AND
                                                                           PRAKASH D.NAIK, JJ.

                                                                DATE :     2nd DECEMBER, 2022.

                             P.C.:-

                             .             Learned A.P.P. on instructions submitted that, the Petitioner has

been acquitted from M.C.O.C. Case No.4 of 2014 by the learned Special

Judge, Mumbai, by its Judgment and Order dated 20th August, 2019.

2. In view of the above, present Petition has become infructuous

and is accordingly disposed off.

3. In view of disposal of Petition, Interim Application No.3956 of

2022 does not survive and is accordingly disposed off.

(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date: 1/1 JAMADAR 2022.12.06 11:09:56 +0530