Mahesh Prashant Birajdar vs The State Of Maharashtra
2022 Latest Caselaw 2166 Bom

                                                                                30-ba-985-2020.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL BAIL APPLICATION NO.985 OF 2020

                          Mahesh Prashant Birajdar                                ...Applicant
                                      Vs.
                          The State of Maharashtra                                ... Respondent
                                                      ----
                        Mr.Pratik Jadhav i/b Mr.Satyavrat Joshi for the Applicant.
                        Mr.Y.Y. Dabke, APP for the Respondent-State.
        Digitally signed                              ----
NILAM   by NILAM
        SANTOSH
SANTOSH KAMBLE                                       CORAM : C.V. BHADANG, J.

KAMBLE      Date: 2022.03.03
            09:53:58 +0530
                                                                DATE      : 2 MARCH 2022
                          P.C.

                          .                    The learned counsel for the Applicant states that by

judgment and order dated 20 January 2022 in MCOCA Special Case No.19 of 2018, the Special MCOCA Court at Pune has acquitted the Applicant/Accused. The copy of the judgment and order is taken on record and marked 'x' for identification. In such circumstances, the Criminal Application is disposed of as infructuous.

C.V. BHADANG, J.

                               N.S. Kamble                                                       page 1 of 1