Sayed Mujahid Sayed Lal vs The State Of Mah
2023 Latest Caselaw 3605 Bom

                                                               903-appln-1412-2023.odt
                                       (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    CRIMINAL APPLICATION NO.1412 OF 2023
                             IN REVN/260/2005

                         SAYED MUJAHID SAYED LAL
                                    VERSUS
                       THE STATE OF MAHARASHTRA
                                       ...
                 Advocate for Applicant : Mrs. S.G. Chincholkar
                   APP for Respondent/State : Mr. K.S. Patil
                                       ...
                                       CORAM : S.G. MEHARE, J.

DATED : APRIL 11, 2023

PER COURT:-

1. The applicant/convict has moved this application for

allowing the criminal application as the applicant has undergone the

sentence.

2. Learned APP has opposed the application contending that

merely undergoing the sentence is not a ground to set aside the

judgment of conviction.

3. Leave granted to the learned counsel for the applicant to

amend the prayer clause to the effect that the applicant do not want

to press the revision application. Amendment be carried out

forthwith.

4. In view of the prayer of the petitioner that since he has

undergone the sentence, he do not want to proceed with the revision

903-appln-1412-2023.odt

application. The application is allowed. Criminal Revision Application

stands disposed of as not pressed.

(S.G. MEHARE, J.)

Mujaheed//