Syed Abid Husain vs Th State Of Maharashtra
2023 Latest Caselaw 41 Bom

                                 DAE                                                   28-WP-6538-2021.doc

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL WRIT PETITION NO. 6538 OF 2021

                            Syed Abid Husain                                     ...Petitioner
                                  Versus
                            Th State Of Maharashtra                              ...Respondent

                            Mr. Abhishek R. Avachat, appointed Advocate for Petitioner.
                            Mrs. S. D. Shinde, APP for Respondent-State.


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

Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date: 2023.01.04 09:48:28 +0530 DATE : 2nd JANUARY, 2023.

P.C.:-

. Mr. Avachat, learned Advocate appointed to represent

Petitioner submitted that, the Petitioner has been acquitted from MCOC

Special Case No. 1 of 2006 by the learned Special Judge under MCOC Act,

Pune by its Judgment and Order dated 7th September 2020.

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

accordingly disposed off.

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