Rubina W/O. Riyaj Shaikh vs The State Of Maharashtra And Anr
2022 Latest Caselaw 2031 Bom

                                     1               925 appln 2030-20

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

               925 CRIMINAL APPLICATION NO.2030 OF 2020

                       RUBINA W/O. RIYAJ SHAIKH
                                  VERSUS
                 THE STATE OF MAHARASHTRA AND ANR
                                     ...
                 Advocate for Applicant : Mr. Patel Fayaz K.
               APP for Respondent no.1-State: Ms. D. S. Jape
                                     ....
                          CORAM : V. K. JADHAV AND
                                             SANDIPKUMAR C. MORE, JJ.

DATED : 26th FEBRUARY, 2022.

....

P. C. :

1. Learned counsel for the applicant submits that during

pendency of the criminal application, trial court has decided the

case and acquitted all the accused persons by judgment and order

dated 23/12/2021 in criminal case bearing R.C.C. No. 87 of 2020.

2. In view of same, this criminal application seeking quashing of

the proceeding, has become infructuous and same is accordingly

disposed of.

(SANDIPKUMAR C. MORE, J.) (V. K. JADHAV, J.)

vsm/-