Prashant Dilip Dhole And Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 10598 Bom

                                                         46. Cri. wp 1394 of 2020.doc




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CRIMINAL APPELLATE JURISDICTION

        CRIMINAL WRIT PETITION NO. 1394 OF 2020

Prashant Dilip Dhole and Ors.                        ...Petitioners
          vs.
The State of Maharashtra and Anr.                    ...Respondents

                               *****
Mr. Rushikesh Kale i/by Viresh Purwant - Advocate for the
Petitioners
Mr. J. P. Yagnik - APP for the Respondent-State.
Mr. Ashok B. Tajane - Advocate for the Respondent No. 2.
                               *****
                   CORAM :        REVATI MOHITE DERE &
                                  S. M. MODAK, JJ.

                          DATE :    12th OCTOBER, 2022



P. C. :-

1. Learned counsel for the Petitioners seeks leave to

withdraw the Petition. He submits that during the pendency

of the Petition, the Petitioners have been acquitted by the

trial Court vide judgment and Order dated 18/07/2022,

passed in RCC No. 1364 of 2020.

2. It also appears that the parties have settled their

dispute and there is a reference to the same in the said

judgment.

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46. Cri. wp 1394 of 2020.doc

3. Considering the aforesaid, nothing survives for further

consideration in the aforesaid Petition.

4. Petition is disposed of as infructuous.

     [S. M. MODAK, J.]              [REVATI MOHITE DERE, J.]




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