Abhinav Tejbahadur Singh vs The State Of Maharashtra
2023 Latest Caselaw 40 Bom

                                 DAE                                                   32-WP-6548-2021.doc

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL WRIT PETITION NO. 6548 OF 2021

                            Abhinav Tejbahadur Singh                             ...Petitioner
                                  Versus
                            The State Of Maharashtra                             ...Respondent


                            Mr. Ratnesh M. Dube, appointed Advocate for Petitioner.
                            Mr. Ajay Patil, APP for Respondent-State.


             Digitally signed
             by
                                                               CORAM : A. S. GADKARI AND
                                                                       PRAKASH D.NAIK, JJ.

DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date: 2023.01.04 09:48:30 +0530

DATE : 2nd JANUARY, 2023.

P.C.:-

. Mr. Dube, learned Advocate appointed to represent Petitioner

submitted that, the Petitioner has been convicted by learned Additional

Sessions Judge, Borivali Division, Dindoshi Mumbai in Sessions Case

No.167 of 2016 by its Judgment and Order dated 9th March 2021.

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

accordingly disposed off.

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