Deepak Digambar Pathak And Anr vs The State Of Maharashtra And Ors
2022 Latest Caselaw 12255 Bom

                        SLJ
                                                                                     2-WP-2844-2018.doc
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL WRIT PETITION NO. 2844 OF 2018

                        Deepak Digambar Pathak And Anr.             ...Petitioners
                              V/s.
                        The State Of Maharashtra And Ors.           ...Respondents

                        Mr. A.P. Steenson a/w Mr. Shivam Laturiya, Mr.Utkarsh Sanadi i/by APS
                        Law Associates for Petitioners.
                        Mr. Vivek S. Sawant, for Respondent No.9.
                        Mrs. S.D. Shinde, A.P.P. for the Respondent-State.
                        Mr. Sandeep Borade, (PSI) Cyber Police Station, Nashik City, Present.

                                                        CORAM :     A. S. GADKARI AND
                                                                    PRAKASH D.NAIK, JJ.

DATE : 28th NOVEMBER, 2022.

P.C.:-

. Learned A.P.P. on instructions from the Police Officer, Cyber

Police Station, Nashik submitted that, the accused persons in the present

crime have been acquitted by the trial Court by its Judgment and Order

dated 22nd August 2019.

In view thereof, the learned Advocate for Petitioners seeks

leave to withdraw the present Petition with liberty to adopt appropriate

remedy as may be permissible under the law.

Leave and liberty granted.

2. Writ Petition is disposed off as withdrawn with aforesaid

liberty.

(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

JAMADAR    2022.12.02
           17:14:40
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