Bharat Fakira Dhivar vs The State Of Maharashtra
2022 Latest Caselaw 5975 Bom

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SHAGUFTA Q PATHAN
Q PATHAN Date:                                                         10-WP-2692-2021.doc
         2022.06.27
         17:17:12
         +0530
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                             CRIMINAL WRIT PETITION NO. 2692 OF 2021
                                        (THROUGH JAIL)

                  Bharat Fakira Dhivar                    ...Petitioner
                       Versus
                  The State of Maharashtra                ...Respondent


                  Mr. Amit Anil Mane, Appointed Advocate for the Petitioner

                  Mr. A. R. Kapadnis, A.P.P for the Respondent-State


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

MONDAY, 27th JUNE 2022

P.C. :

1 The judgment and order of conviction has been passed by

the learned Additional Sessions Judge, Ahmednagar in Sessions Case

No. 53/1996. The said judgment and order of conviction and sentence

was set-aside by the High Court Bench at Aurangabad. The same was

challenged by the State in the Hon'ble Apex Court and the Apex Court

was pleased to set-aside the judgment and order of acquittal and as

SQ Pathan 1/2 10-WP-2692-2021.doc

such confirmed the judgment and order of conviction and sentence

awarded by the trial Court.

2 Considering the same, Registry is directed to forward the

aforesaid petition to the High Court Bench at Aurangabad, having

jurisdiction.

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

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