Devashish Tarachand Bank vs The State Of Maharashtra
2023 Latest Caselaw 42 Bom

                                DAE                                                   27-WP-6522-2021.doc

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL WRIT PETITION NO. 6522 OF 2021

                            Devashish Tarachand Bank                             ...Petitioner
                                  Versus
                            The State Of Maharashtra                            ...Respondent

                            Mr. Abdul Hafeez Kotwala, appointed Advocate for Petitioner.
                            Mr. Ajay Patil, APP for Respondent-State.


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

Date: 2023.01.04

DATE : 2nd JANUARY, 2023.

09:48:30 +0530

P.C.:-

. Mr.Kotwala, learned Advocate appointed to represent Petitioner

submitted that, the Petitioner has been acquitted from Sessions Case Nos.

332 of 2016; 156 of 2017 and 157 of 2018 by its Judgments and Orders

dated 23rd November 2022; 16th December 2021 and 22nd August 2022

respectively.

In view of the above, present Petition has become infructuous

and is accordingly disposed off.

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