Shahina Parvez Momin Since ... vs Hasim Abdul Kadir Momin And Ors
2022 Latest Caselaw 1012 Bom

                      rpa                            1/2            8 appln 104 2016.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                    CRIMINAL APPLICATION NO.104 OF 2016


                      Shahina Parvez Momin                              .. Applicant
                           Versus
                      Hasim Abdul Kadir Momin and Ors.                  .. Respondents

                                                       ......
                      Mr.Chintan Y. Shah, Advocate for the Applicant.
                      None for Respondent Nos.1 and 2.
                      Mr.H.J. Dedhia, APP for the Respondent - State.
                                                       ......
                                                     CORAM :     PRAKASH D. NAIK, J.

                                                      DATED :    JANUARY 27, 2022.

                      P.C. :

Learned APP tendered copy of the judgment and order

dated 5th April, 2018, passed by the Court of IIIrd Adhoc Assistant

Sessions Judge, Thane, wherein accused were acquitted for the

offences under Sections 498-A and 306 read with 34 of IPC. Learned

APP also pointed out that there is typographical error in paragraph 5

of the said judgment, wherein the C.R. number has been wrongly

mentioned as C.R.I-162 of 2015, instead of C.R.No.I-172 2015,

Digitally signed by registered with Bhoiwada police station, Bhiwandi. It is not disputed RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date: that the judgment tendered by the learned APP pertains in the same 2022.01.28 17:51:29 +0530 FIR in which the respondents is granted anticipatory bail, which is

under challenge in this application.

 rpa                            2/2              8 appln 104 2016.doc




2            In view of the above, nothing survives in this application

and the application is disposed of as infructuous.

(PRAKASH D. NAIK, J.)