Subhas Ananda Lande And Anr vs State Of Maharashtra And Anr
2023 Latest Caselaw 3876 Bom

2023:BHC-AS:11770-DB



           Osk                                                                41-Wp-4732-2021.odt



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL WRIT PETITION NO. 4732 OF 2021

           Subhas Ananda Lande & Anr.                                     ... Petitioners
                 V/s.
           The State of Maharashtra & Anr.                                ... Respondents


           Mr. Prashant Darandale for Petitioners.
           Mr. S.S. Hulke, A.P.P. for Respondent No.1-State.


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

                                                     DATE      : 18th April 2023.

           P.C. :

1. Learned Advocate for Petitioners, on instructions, submitted

that, during the pendency of the present Petition, the learned Judicial

Magistrate First Class, Ghodnadi-Shirur, District Pune was pleased to acquit

the Petitioners from R.C.C. No. 600 of 2021 by its Judgment and Order dated

9th February 2023. A photocopy of the said Order is placed on record.

2. In view of above, present Petition has become infructuous and is

accordingly disposed off.

                    [ PRAKASH D. NAIK, J. ]                      [ A.S. GADKARI, J. ]