Citation : 2022 Latest Caselaw 10379 Bom
Judgement Date : 7 October, 2022
Osk 1015-Wp-1990-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1990 OF 2019
WITH
CRIMINAL APPLICATION (APPW) NO. 339 OF 2019
George Devidas Jambo ... Petitioner/Applicant
V/s.
The State of Maharashtra ... Respondent
None for Petitioner/Applicant.
Mr.Ajay Patil, A.P.P. for Respondent-State.
CORAM : A.S. GADKARI AND
MILIND N. JADHAV, JJ.
DATE : 7th October 2022.
P.C. :
1. Learned A.P.P., on instructions from the Superintendent, Nashik
Road Central Prison, Nashik submitted that, the Petitioner has been acquitted
by the Trial Court by its Judgment and Order dated 6 th August 2020 and has
been released from jail on 7th August 2020.
2. In view of above, present Petition has become infructuous and is
accordingly disposed off.
3. In view of disposal of Petition, Criminal Application (APPW) No.
339 of 2019 does not survive and is accordingly disposed off.
[MILIND N. JADHAV, J.] [A.S. GADKARI, J.]
Digitally signed
OMKAR by OMKAR
SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date: 2022.10.10
14:40:46 +0530
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