Akshay Rajendra Kshirsagar vs The State Of Maharashtra And Anr
2023 Latest Caselaw 1817 Bom

                       (11)-APL-822-18.doc.


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
                                      CRIMINAL APPELLATE JURISDICTION
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.02.23
          11:05:28
          +0530
                                       CRIMINAL APPLICATION NO.822 OF 2018

                       Akshay Rajendra Kshirsagar                           ..Applicant

                              Versus

                       State of Maharashtra & Anr.                          ..Respondents

                       Mr. Veerdhaval Kakade, for the Applicant.
                       Mr. A. R. Kapadnis, APP for the Respondent/State.

                                                     CORAM : NITIN W. SAMBRE &
                                                             S. G. DIGE, JJ.

DATE : 22nd FEBRUARY, 2023

P.C.

1. Counsel for the applicant submits that the applicant is already acquitted in Crime No.994 of 2017.

2. A copy of the judgment of acquittal is taken on record.

3. The application as such stands disposed of.

                       [S. G. DIGE, J.]                         [NITIN W. SAMBRE, J.]




                       BGP.                                                        1 of 1