Deepak Mangaldas Anjane vs State Of Maharashtra
2022 Latest Caselaw 7431 Bom

                                                                                      12-WP-9-2022.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO. 9 OF 2022

                        Deepak Mangaldas Anjane                    ...Petitioner
                              Versus
                        State Of Maharashtra                      ...Respondent
                                                                ....
                        Ms. Rukmini Khairnar, Advocate for the Petitioner.
                        Mr. S. R. Agarkar, APP for the Respondent - State.

                                                                ....

                                                CORAM     :        PRAKASH D. NAIK, J.

DATE : 29th JULY, 2022.

PER COURT:

1. Learned Advocate for the petitioner submitted that the

petition has become infructuous. The trial has proceeded and the

petitioner has been acquitted. Copy of judgment of the trial Court

dated 21st March, 2022 is tendered.

2. In view of the aforesaid circumstances, the petition is

disposed of as infructuous.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar 1 of 1 Date:

JAMADAR    2022.07.30
           12:43:39
           +0530