Sk. Mohd. Sayeed S/O. Sk. Mohd. ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 856 Bom

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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 3980 OF 2019

 Sk. Mohd. Sayeed s/o Sk. Mohd.
 Basheer and others                                   Applicants

          Versus

 The State of Maharashtra & another                   Respondents


 Mr. R, M, Sharma, advocate for the applicants
 Mrs. P. V. Diggikar, APP for the Respondent.


                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR C. MORE, JJ.

DATE : 21st January, 2021.

PC :

Learned Counsel appearing for Respondent No.2

submits that by judgment dated 08.11.2021, the learned Judicial

Magistrate First Class, Court No.7, Aurangabad, has acquitted the

applicants-accused in RCC No. 1544/2017. The learned Counsel

has placed before us copy of the judgment and order of acquittal

passed by the learned Magistrate in the aforesaid case.

The applicants-original accused are seeking quashing

of the proceedings bearing RCC No.1544 of 2017.

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In view of the judgment of acquittal, this Criminal

Application has become infructuous and same is accordingly

disposed of.

  (SANDIPKUMAR C. MORE)                      (V. K. JADHAV)
      JUDGE                                     JUDGE

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