Sarfaraj S/O Aas Mohammad Ansari vs Dayanand Hiramani Nathani And Anr
2023 Latest Caselaw 3794 Bom

2023:BHC-AS:11701-DB


                                                                                        5.IA.218.2022.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO.218 OF 2022
                                                    IN
                                    CRIMINAL APPLICATION NO.457 OF 2020

                 Sarfaraj s/o Aas Mohammad Ansari                                     Applicant
                              versus
                 Dayanand Hiramani Nathani and another                                Respondent

                 Mr.Yogesh Marbale i/by Ms.Yogita Chitnis/V.P.Sangvikar, Advocate for
                 Applicant.
                 Ms.G.P.Mulekar, APP, for State.
                 Mr.Ankush Kanhu Harwade, Police Havaldar, Palghar Police Station,
                 present.

                                                 CORAM :       A.S.GADKARI AND
                                                               PRAKASH D.NAIK, JJ.

                                                 DATE      :   17th April 2023
                 PC :

1. Learned Advocate Mr.Yogesh Marbale submitted that Applicant

has been acquitted from R.C.C No.263 of 2021 by learned Judicial

Magistrate First Class, Palghar (Court No.1) by its Judgment dated

15th December 2022.

In view thereof, present Criminal Application No.457 of 2020

has become infructuous and is accordingly disposed off.

2. In view of disposal of Criminal Application, Interim

Application No.218 of 2022 does not survive and is accordingly

disposed off.

(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.) MST