Parmatma Ramdas Harijan vs The State Of Maharashtra
2023 Latest Caselaw 1381 Bom

          Digitally
          signed by
          MANGALTAI                                                                         918-BA-1476-21.odt
MANGALTAI JAYWANT
JAYWANT   JADHAV
JADHAV    Date:
          2023.02.08
          18:45:28
          +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                                   BAIL APPLICATION NO. 1476 OF 2021
                       Parmatma Ramdas Harijan          ...Applicant
                                 Versus
                       The State of Maharashtra                         ...Respondent
                                                             .........
                       Through Jail.
                       Ms Veera Shinde, APP for the State.
                                                        .........
                                                           CORAM : N.R. BORKAR, J.

DATED : 8 FEBRUARY 2023

P.C. :-

The Registry has received this application through jail.

2. By this application the applicant is seeking bail. However, it appears from nominal roll placed on record that the trial Court has acquitted the applicant by judgment and order dated 22 July 2022. In that view of the matter, nothing survives in the present application and the same is disposed of as infructuous.

                                                                        ( N.R. BORKAR, J. )




                       MJ Jadhav                                                                1 / 1