Vitthal Suresh Navsare And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 10886 Bom

                                                                         25-APPLN-3122-2022.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD

                        CRIMINAL APPLICATION NO.3122 OF 2022

                      VITTHAL SURESH NAVSARE AND ANOTHER
                                     VERSUS
                     THE STATE OF MAHARASHTRA AND ANOTHER

                                           ...
                   Advocate for Applicants : Mr. Suniket Anil Kulkarni
                      APP for Respondent - State : Mr. B. V. Virdhe
                                           ...

                                     CORAM : MANGESH S. PATIL AND
                                             ABHAY S. WAGHWASE, JJ.

                                     DATED     : 17 OCTOBER 2022
PER COURT :

.                 Learned advocate for the applicants, on instructions, submits that

the accused have been subsequently acquitted and the matter has become

infructuous. He places on record a copy of Judgment passed by the trial Court.

2. Application is dismissed having become infructuous.

(ABHAY S. WAGHWASE, J.) (MANGESH S. PATIL, J.)

Tandale/-