Ravi Laxman Avaduta And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 1028 Bom

                            Digitally signed
                            by CHITRA
                   CHITRA   SANJAY
                   SANJAY   SONAWANE
                   SONAWANE Date:
                            2023.02.01
                            12:00:42 +0530



Chitra Sonawane.                               1                  11-WP-2629-2021.doc




      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

                    CR.WRIT PETITION NO.2629 OF 2021

Ravi Laxman Avaduta & Ors.                         ...   Petitioners.
      Versus
The State of Maharashtra & Anr.                    ...   Respondents.

                             -----
Mr Prabhanjan Gujar, Advocate for the Petitioners.
Mr V.B. Konde Deshmukh, APP for the Respondent No.1.
Ms Avanti Inamdar, for Respondent No.2.
                             -----

                                           CORAM: NITIN W. SAMBRE &
                                                  R. N. LADDHA, JJ.

                                           DATE    : 31 JANUARY 2023.

P.C. :-

.       Mr. Prabhanjan Gujar, the learned Counsel for the

Petitioners, has placed on record, copy of the Judgment of acquittal, delivered in Regular Criminal Case No.541 of 2021, by the Judicial Magistrate, First Class, 7th Court, Bhivandi, on 2nd May, 2022, thereby, acquitting all the Accused persons.

2. In view of acquittal of the Petitioners, in our opinion, the Petition has rendered infructuous, therefore, disposed of.

    [R. N. LADDHA, J.]                             [NITIN W. SAMBRE, J.]