Abu Asim Azmi vs The State Of Maharashtra
2022 Latest Caselaw 2909 Bom

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SHAGUFTA Q PATHAN
Q PATHAN Date:                                                      902-WP-3018 & 3020-2015.doc
         2022.03.25
         15:03:22
         +0530
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL WRIT PETITION NO. 3018 OF 2015


                   Abu Asim Azmi                                      ...Petitioner
                       Versus
                   The State of Maharashtra                            ...Respondent

                                                WITH
                                CRIMINAL WRIT PETITION NO. 3020 OF 2015


                   Wakrunissa Jahid Ansari & Ors.                     ...Petitioners
                       Versus
                   The State of Maharashtra                            ...Respondent


                   Mr. Khan Javed Akhtar for the Petitioners

                   Ms. Anamika Malhotra, A.P.P for the Respondent-State


                                              CORAM : REVATI MOHITE DERE, J.

THURSDAY, 24th MARCH 2022

P.C. :

1 The aforesaid petitions have been circulated today as the

petitioners are desirous of withdrawing both the aforesaid petitions.

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                                                                902-WP-3018 & 3020-2015.doc




            2            Vide order dated 26th August 2015, both the aforesaid petitions

were admitted by this Court and the hearing of these petitions was

expedited.

3 By these petitions, the petitioners have challenged the

impugned order dated 17th March 2015 passed by the learned Additional

Sessions Judge, Greater Bombay in Criminal Appeal No. 1208/2014 and

1209/2014, by which the learned Judge allowed the petitioners' appeals and

set-aside the judgment and order of the trial Court dated 30th April 2012

convicting and sentencing the petitioners for the offene punishable under

Sections 153, 153(1)(a), 153(1)(b) r/w Section 34 of the Indian Penal Code

and remitted the matter back to the trial Court for re-trial in view of the

observations made in the said order.

4 Since the petitioners are desirous of withdrawing the aforesaid

petitions, the prayer for withdrawal is allowed.

5 Petitions are disposed of as withdrawn. Rule is discharged.

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                                                              902-WP-3018 & 3020-2015.doc




            6           Whilst setting aside the judgment and order of conviction and

sentence passed by the trial Court and remitting the matter back to the trial

Court for re-trial, the learned Additional Sessions Judge expedited the trial

and directed the trial Court to decide the matter expeditiously, within six

months from the receipt of the record.

7 The trial Court to comply with the said clause i.e. clause No.4

of the order dated 17th March 2015 and decide the case as directed.

REVATI MOHITE DERE, J.

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