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Sachin Mallesh Waghmare And Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 5622 Bom

Citation : 2022 Latest Caselaw 5622 Bom
Judgement Date : 20 June, 2022

Bombay High Court
Sachin Mallesh Waghmare And Ors vs The State Of Maharashtra And Anr on 20 June, 2022
Bench: R.P. Mohite-Dere, Virendrasingh Gyansingh Bisht
            Digitally signed
            by RUPALI
                                                                               10. WP 1329-2015.doc
RUPALI      RAJESH
RAJESH      WAKODIKAR
WAKODIKAR   Date: 2022.06.20
            17:44:09 +0530




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                     CRIMINAL WRIT PETITION NO. 1329 OF 2015


                          Sachin Mallesh Waghmare and Ors.               ...Petitioners
                               Versus
                          The State of Maharashtra and Anr.              ...Respondents


                          None for the Petitioners.

                          Mrs. M.M.Deshmukh, A.P.P for the Respondent No.1-State.


                                                   CORAM : REVATI MOHITE DERE &
                                                           V. G. BISHT, JJ.

DATE : 20th JUNE, 2022

P.C. :

1. Learned APP states that after a full-fledged trial, the

petitioners have been acquitted of the offence. Learned APP has

tendered a copy of the said judgment and order dated 27 th June, 2016,

passed by the learned Judicial Magistrate, First Class, 22 nd Court,

Andheri, Mumbai in case No. 620/PW/2015. The said judgment and

order is taken on record.

Wakodikar                                                                                       1/2
                                                                     10. WP 1329-2015.doc




            2.         In     view   of   the   aforesaid,      nothing   survives   for

            consideration in the present petition.           The same is disposed of

            accordingly.



            V. G. BISHT, J.                             REVATI MOHITE DERE, J.




Wakodikar                                                                            2/2
 

 
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