Rohan Ashok Phavade And Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 9882 Bom

                                                                                           904. Cri. WP 1099 of 2021.doc




                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO. 1099 OF 2021

                             Rohan Ashok Phavade and Ors.                         ...Petitioners
                                          vs.
                             The State of Maharashtra and Anr.                    ...Respondents
                                                                *****
                             Ms. Sakshi Kadam i/by Kedar Patil - Advocate for the Petitioners
                             Ms. S. D. Shinde - APP for the Respondent-State
                                                                *****
                                                 CORAM :           REVATI MOHITE DERE &
                                                                   S. M. MODAK, JJ.

DATE : 27th SEPTEMBER, 2022

P. C. :-

1. Learned Counsel for the Petitioners seeks leave to withdraw the

Petition. She submits that during the pendency of this Writ Petition, the

Petitioners have been acquitted vide Judgment and Order dated

26/08/2022 of the offences with which they were charged.

2. Writ Petition is accordingly, disposed of as withdrawn.

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




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          2022.09.29
          10:49:34 +0530     Seema