Omkar Sudhir Patil vs The State Of Maharashtra
2022 Latest Caselaw 9832 Bom

             Digitally signed
             by CHITRA
             SANJAY
CHITRA       SONAWANE
SANJAY       Date:
SONAWANE     2022.09.27
             15:03:50                                  1                   39-BA-93-2021.doc
             +0530


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                                      BAIL APPLICATION NO.93 OF 2021

     Omkar Sudhir Patil                          ..    Applicant.
                                Vs.
     The State of Maharashtra                    ..    Respondent.
                                                       ...
     Mr.Maaz Ansari h/f Farheen Choudhary for the applicant.
     Mrs. Anamika Malhotra, APP for the State.
                                                       ...
                                              CORAM : BHARATI DANGRE, J.

DATE : 26th SEPTEMBER, 2022.

P.C.:

1. Learned APP states that the applicant stands acquitted by the Judgment passed by the Special Court in POCSO Special Case no.110/2020 on 12.09.2022. Copy of Judgment is placed on record and marked 'X' for identification.

2. In the wake of the above, the application is rendered infructuous and disposed of.

[SMT. BHARATI DANGRE, J.]

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