Allahbaksh Peer Sayyed vs The State Of Maharashtra
2022 Latest Caselaw 5606 Bom

                      rpa                            1/1               9wp4461of2017.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                  CRIMINAL WRIT PETITION NO. 4461OF 2017


                      Allabhaksh Peer Sayyed                           .. Petitioner
                            Versus
                      State of Maharashtra                             .. Respondent

                                                       ......

None for the Petitioner. Mr.A.R. Patil, APP for the Respondent - State.

......

CORAM : PRAKASH D. NAIK J.

DATED : JUNE 20, 2022.

P.C. :

Learned APP, on instructions, submits that the trial is

over and the petitioner has been acquitted vide judgment and order

dated 27th November, 2017.

2 In view of the aforesaid circumstances, the petition

Digitally signed by become infructuous and stands disposed of accordingly.

         RAJESHRI
RAJESHRI PRAKASH
PRAKASH AHER
AHER     Date:
         2022.06.22
         19:33:25
         +0530

(PRAKASH D. NAIK, J.)