Parvez Farukh Dalvi vs The State Of Maharashtra
2022 Latest Caselaw 12417 Bom

                                     DAE                                                 7-WP-5728-2021.doc

                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                    CRIMINAL APPELLATE JURISDICTION

                                                CRIMINAL WRIT PETITION NO. 5728 OF 2021

                                Parvez Farukh Dalvi                                ...Petitioner
                                      Versus
                                The State Of Maharashtra                           ...Respondent

                                Ms. Komal G. Sinha, Appointed Advocate for Petitioner.
                                Ms. S. D. Shinde, APP for Respondent-State.

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

DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date: 2022.12.01 18:48:25 +0530

DATE : 30th NOVEMBER, 2022.

P.C.:-

. Learned APP on instructions from the Superintendent of Nashik

Road Central Prison submitted that, the Petitioner has been acquitted by

this Court in Criminal Appeal No.916 of 2017 by its Judgment and Order

dated 29th June, 2022 and therefore he has been released from Jail on 7 th

July, 2022.

2. In view thereof, present Petition has become infructuous and is

accordingly disposed off.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)