Radhe Zholidas Mandal vs The State Of Maharashtra
2023 Latest Caselaw 39 Bom

                                 DAE                                                  55-WP-6502-2021.doc

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL WRIT PETITION NO. 6502 OF 2021

                            Radhe Zholidas Mandal                               ...Petitioner
                                  Versus
                            The State Of Maharashtra                            ...Respondent


                            Mr. Bhavik P. Manek, appointed Advocate for Petitioner.
                            Mr. Ajay Patil, APP for Respondent-State.


             Digitally signed
             by
                                                               CORAM : A. S. GADKARI AND
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
             Date: 2023.01.04
                                                                       PRAKASH D.NAIK, JJ.

10:13:55 +0530

DATE : 2nd JANUARY, 2023.

P.C.:-

. Mr. Patil, learned APP, on instructions from Superintendent of

Nashik Road Central Prison submitted that, the Petitioner has been

acquitted by this Court in Criminal Appeal No.809 of 2015 by Judgment

and Order dated 20th October 2022 and has been released from Jail on 21 st

October, 2022.

2. In view of the above, present Petition has become infructuous

and is accordingly disposed off.

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