Manjeet Mannar Gautam And Anr vs The State Of Maharashtra And Anr
2022 Latest Caselaw 11452 Bom

                                 1/1                      23 BA-2612-21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
                   BAIL APPLICATION NO.2612 OF 2021


Manjeet Mannar Gautam & Ors.                 ..     Applicants
                       Versus
The State of Maharashtra & Anr.              ..     Respondents


                             ...
Mr.M.P.Mishra for the Applicants.
Ms.A.A.Takalkar, A.P.P. for the State/Respondent.
Mr.B.E.Satam, PSI attached to Goregaon Police Station,
present.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 10th NOVEMBER, 2022

P.C:-

1. Learned A.P.P. has placed on record the judgment delivered by the learned Metropolitan Magistrate, 67 th Court, Borivali, Mumbai in C.C.No.1206/PW/2021 by which the present applicants stood convicted for the charges levelled against them. The judgment is taken on record and marked 'X' for identifcation.

2. In the wake of the above development, the application is rendered infructuous and is disposed off.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar