Eknath Pandurang Naik vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4831 Bom

                                                                                                    18-APPA-701-2019.doc


                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                   CRIMINAL APPEAL NO. 671 OF 2019
                                                                WITH
                                                 CRIMINAL APPLICATION NO. 701 OF 2019

                              Eknath Pandurang Naik                                     ...Appellant/ Applicant
                                    Versus
                              The State Of Maharashtra And Anr.                         ...Respondents
                                                              ....
                              Mr. Tukaram Shendge i/by Mr. Pratap Patil, Advocate for the Appellant/
                              Applicant.
                              Ms. P. N. Dabholkar, APP for the Respondent - State.


                                                       CORAM         :        PRAKASH D. NAIK, J.

                                                       DATE          :        5th MAY, 2022.

                              PER COURT:

                              1.                 Learned       Advocate      for   the      appellant/applicant

submitted that the Appellant/applicant was convicted and

sentenced to suffer imprisonment for five years. The

applicant/appellant has undergone the sentence of imprisonment

and he has been released from prison.

2. On instructions it is submitted by the counsel for the

appellant/applicant that, in view of the fact that the

appellant/applicant has undergone sentence of imprisonment. The

appeal challenging the judgment of conviction as well as the

application for suspension of sentence may be allowed to be

withdrawn.

           Digitally signed
           by SAJAKALI
SAJAKALI   LIYAKAT            Sajakali Jamadar                           1 of 2
           JAMADAR
LIYAKAT    Date:
JAMADAR    2022.05.06
           17:30:09
           +0530
                                                           18-APPA-701-2019.doc

3. In view of the submission, Criminal Appeal No.671 of

2019 and Interim Application No.701 of 2019 are allowed to be

withdrawn and stands disposed off.

                                          (PRAKASH D. NAIK, J.)




Sajakali Jamadar                     2 of 2