Mohd. Hasan Mehendi Hasan Shaikh vs The State Of Maharashtra And Ors
2023 Latest Caselaw 1219 Bom

                                     DAE                                                     39-WP-4340-2018.doc

                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                     CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL WRIT PETITION NO. 4340 OF 2018
                                                                 WITH
                                               CRIMINAL APPLICATION (APPW) NO.380 OF 2018

                                Mohd. Hasan Mehendi Hasan Shaikh                              ...Petitioner
                                      Versus
                                The State Of Maharashtra And Ors.                             ...Respondents

                                None for Petitioner.
                                Mr. S.S. Hulke, APP for Respondent-State.

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

                                                                      DATE :     6th FEBRUARY, 2023.
                                P.C.:-

1. Perusal of pleadings in the present Petition indicate that, it is in Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE

the form of defence of the Petitioner in a trial wherein he is an accused. ASHOK ETHAPE Date:

2023.02.09 14:24:31 +0530

Learned APP, on instructions from Superintendent of Amravati Central

Prison submitted that, the Petitioner has been convicted by the trial Court

by its Judgment and Order dated 25th February 2015 and is sentenced to life

imprisonment.

2. In view of above, according to us, present Petition is

misconceived and is accordingly disposed off.

3. In view of disposal of Petition, Criminal Application No. 380 of

2018 does not survive and is accordingly disposed off.

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