Mustafa Ismail Shaikh vs The State Of Maharashtra And Anr
2023 Latest Caselaw 1818 Bom

Citation : 2023 Latest Caselaw 1818 Bom
Judgement Date : 22 February, 2023

Bombay High Court

Mustafa Ismail Shaikh vs The State Of Maharashtra And Anr on 22 February, 2023

Bench: Nitin W. Sambre, S. G. Dige

                       (6)-APL-1317-17.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
          11:05:30
          +0530
                                   CRIMINAL APPLICATION NO.1317 OF 2017

                       Mr. Mustafa Ismail Shaikh                           ..Applicant
                            Versus
                       The State of Maharashtra & Anr.                     ..Respondents

                       None for the Applicant.
                       Mr. A. R. Kapadnis, APP for the Respondent No.1/State.
                       None for the Respondent No.2.

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

DATE : 22nd FEBRUARY, 2023

P.C.

1. Learned APP on instructions informs that the applicant is already acquitted of the charge under Section 354 of IPC and Sections 7 & 8 of the POCSO Act vide judgment and order dated 31 st January, 2018.

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

3. The application as such stands disposed of.




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




                       BGP.                                                       1 of 1