Kiran Ramchandra Varma And Anr vs The State Of Maharashtra And Anr
2023 Latest Caselaw 1378 Bom

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            by RUPALI
                                                                           94. APL 777-2022.doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
            2023.02.10
            14:39:57 +0530

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL APPLICATION NO. 777 OF 2022


                       Kiran Ramchandra Varma & Anr                  ...Applicants
                            Versus
                       The State of Maharashtra & Anr.               ...Respondents


                       None for the Applicants.

                       Mr. Y.M.Nakhwa, A.P.P for the Respondent-State.

                       Mr. Sachin B. Thorat for the Respondent No.2.

                                              CORAM : REVATI MOHITE DERE &
                                                      PRITHVIRAJ K. CHAVAN, JJ.

DATE : 8th FEBRUARY, 2023

P.C. :

Mentioned by learned Counsel for the Respondent No.2,

out of turn at 4.30 p.m.

1. Learned Counsel for the respondent No.2 submits that the

aforesaid application does not survive, inasmuch as, the applicants

have been acquitted of the offence, with which, they were charged.

Wakodikar 1/2

94. APL 777-2022.doc

2. Learned Counsel for the respondent No.2 has tendered a

photocopy of the said Judgment evidencing the same. The same is

taken on record.

3. Considering the aforesaid, nothing survives for further

consideration in the aforesaid application.

4. Accordingly, the application is disposed of.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.

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