Parvez Farukh Dalvi vs The State Of Maharashtra
2023 Latest Caselaw 36 Bom

                                DAE                                                   54-WP-5725-2021.doc

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL WRIT PETITION NO. 5725 OF 2021

                         Parvez Farukh Dalvi                                    ...Petitioner
                               Versus
                         The State Of Maharashtra                               ...Respondent


                         Mr. Sushil Kumar Tiwari, appointed Advocate for Petitioner.
                         Mrs. S. D. Shinde, APP for Respondent-State.


                                                              CORAM : A. S. GADKARI AND
             Digitally signed
             by
DNYANESHWAR DNYANESHWAR

                                                                      PRAKASH D.NAIK, JJ.

ASHOK ETHAPE ASHOK ETHAPE Date: 2023.01.05 11:16:15 +0530

DATE : 2nd JANUARY, 2023.

P.C.:-

. Mrs. Shinde, learned APP, on instructions from Superintendent

of Nashik Road Central Prison submitted that, the Petitioner has been

acquitted by learned Additional Sessions Court, Mangaon, District Raigad in

Sessions Case No.22 of 2015 by its Judgment and Order dated 5 th July 2022

and has been released from Jail on 7th July 2022.

2. In view thereof, present Petition has become infructuous and is

accordingly disposed off.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)