Rajesh Pandurang Chaudhary vs The State Of Maharashtra
2022 Latest Caselaw 9947 Bom

CAJ                                                               39-Wp-4452-2014



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL WRIT PETITION NO. 4452 OF 2014

Rajesh Pandurang Chaudhary                                    ... Petitioner
      V/s.
The State Of Maharashtra                                      ... Respondent

None for Petitioner.
Mr. Ajay Patil APP, for Respondent-State.

                                          CORAM : A.S. GADKARI AND
                                                  MILIND N. JADHAV, JJ.

                                          DATE    : 28th SEPTEMBER, 2022.
P.C. :

1. Learned APP on instructions submitted that, Petitioner has been

acquitted by learned Additional Sessions Judge, Pune by its Judgment and

Order dated 9th May, 2017 in Sessions Case No.106 of 2010 and has been

released from jail on 10th May, 2017.

2. In view thereof, the present Petition has become infructuous and

is accordingly disposed off.

[MILIND N. JADHAV, J.] [A.S. GADKARI, J.]