Shahbaz Sadikali Khan vs The State Of Maharashtra
2022 Latest Caselaw 6443 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
             ANJAKULATH
ANJAKULATH   NAIR
NAIR         Date: 2022.07.08
             19:20:57 +0530




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                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                              BAIL APPLICATION NO.129 OF 2021


                                   Shahbaz Sadikali Khan                      ]    ...         Applicant

                                              Vs.


                                   The State of Maharashtra                   ]    ...        Respondent


                                                                    ...
                                   None for the applicant.

                                   Ms. Anamika Malhotra, A.P.P. for the State.

                                   Mr. Sagar Takale, API attached to APMC Police Station is
                                   present in the court.
                                                               ...

                                                    CORAM : SMT. BHARATI DANGRE, J.

                                                    DATED          : 07TH JULY, 2022.

                                   P.C.:-

1. None for the applicant.

2. Learned A.P.P. states that by judgment dated 14/03/2022 passed by Additional Sessions Judge, Thane, the applicant is

AJN 2/2 40 BA-129.21.odt

already acquitted in the subject C.R.

3. The above statement is accepted.

4. In the wake of the above statement, the application has become infructuous and is disposed off as such.

[SMT. BHARATI DANGRE, J.]

AJN