Vijaykumar Chaurasiya @ Munna ... vs The State Of Maharashtra
2022 Latest Caselaw 7270 Bom

                                  1/1             80.BA.2858.2021.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CRIMINAL APPELLATE JURISDICTION

                      BAIL APPLICATION NO.2858 OF 2021

 Mr. Vijaykumar Chaurasiya @ Munna                 ..   Applicant
 Ramdeo Chaurasiya
 Versus
 The State of Maharashtra                          ..   Respondent


Mr. K. Jain i/b. Mr. Aditya Sharma for the Applicant.
Smt. Rutuja Ambekar, APP for the State.

                                        CORAM: BHARATI DANGRE, J.

DATED : 27th JULY, 2022

P.C:-

1. The learned counsel for the applicant has placed on record a judgment delivered in Sessions Case No.882 of 2016 dated 20.04.2022, under which the applicant is acquitted of the charge of murder. The judgment is taken on record and marked 'X' for identification.

2. In the wake of the above, the application is disposed off as infructuous.

( SMT. BHARATI DANGRE, J.)

Aarti Palkar