Hanmant Gopalrao Golekar And Ors vs The State Of Maharashtra
2023 Latest Caselaw 451 Bom

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                                                                                    19. WP.4225.2018 .doc
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          KRISHNA NAIK
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          Date:
          2023.01.12
          17:25:03 +0530
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                             WRIT PETITION NO.4225 OF 2018

                             Hanmant Gopalrao Golekar & Ors.                   ..Petitioners
                                  Versus
                             The State of Maharashtra & Anr.                   ..Respondents

Ms. Rui Danawala i/by Adv. Umesh Mankapure, for the Petitioners. Smt. G. P. Mulekar, APP for the Respondent-State. Mr. Prasad Kulkarni for the Respondent No.2

CORAM : NITIN W. SAMBRE & R. N. LADDHA, JJ

DATED : 11th JANUARY, 2023 P.C.:

1. During the course of the hearing, learned counsel for the

petitioners has placed on record the photocopy of the judgment

delivered in Regular Criminal Case No. 877 of 2019 decided on

02/05/2022 by Chief Judicial Magistrate, Solapur whereby the

petitioners to the petition are acquitted for the offence punishable

u/s. 498-A, 323, 504 r/w. 34 of IPC. A copy of the judgment is

taken on record.

2. In view of above, the petition stands disposed of as

infructuous.

                                   (R. N. LADDHA, J)                  (NITIN W. SAMBRE, J.)


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