Vignesh Subramanian Nadar vs The State Of Maharashtra
2023 Latest Caselaw 3642 Bom

2023:BHC-AS:11355
              P.H. Jayani                                                  09 aba486.2021.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                               ANTICIPATORY BAIL APPLICATION NO. 486 OF 2021

              Vignesh Subramanian Nadar                                           ... Applicant
                   v/s.
              The State of Maharashtra                                            .... Respondent


              Mr. Pranav Patil i/b. Mr. Keshav S. Chavan for the Applicant.
              Mrs. A.A. Takalkar, APP for the State.
              Mr. Kambli, PSI, Shahu Nagar Police Station, present.

                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th APRIL, 2023.

P. C. :-

. Learned APP states that during the pendency of this Application,

charge sheet was filed, trial has been concluded and the Applicant has

been acquitted. She has placed on record copy of the judgment in

Criminal Case No.432/P.W./2022 passed by the Metropolitan

Magistrate, 12th Court, Bandra, Mumbai in view of which, the

Application is rendered infructuous and is accordingly disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)