Deepak Dhansingh Singh vs The State Of Maharashtra
2022 Latest Caselaw 7364 Bom

                                                                              (53)B-830-2021.doc


           rkmore


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                            BAIL APPLICATION NO.830 OF 2021


                      Deepak Dhansingh Singh                 ]       ..   Applicant
                                    vs.
                      The State of Maharashtra               ]       ..   Respondents

None for the Applicant. Mrs. A.A. Takalkar, APP for State.

CORAM : BHARATI DANGRE, J

DATE : 28TH JULY, 2022.

P.C.

Digitally 1] Application is received through Jail. signed by RAJSHREE RAJSHREE KISHOR MORE 2] The learned APP has placed on record Judgment delivered by KISHOR MORE Date:

2022.07.29 15:50:15 the Sessions Court at Dindoshi, (Borivali Division), Goregaon, Mumbai +0530

in Sessions Case No.32 of 2016 dated 23.04.2021 under which the applicant is acquitted of the offences punishable under Sections, 376, 420, 506(II) of the IPC and he has been directed to be set at liberty. 3] The copy of the Judgment is taken on record and marked as x-1 for identification.

4] In the wake of aforesaid, application is rendered as infructuous and is disposed off.

[BHARATI DANGRE, J]