Ranjit Balaso Deshmukh vs The State Of Maharashtra And Ors
2023 Latest Caselaw 578 Bom

                                   Digitally signed
                                   by CHITRA
                                   SANJAY
                        CHITRA     SONAWANE
                        SANJAY     Date:
                        SONAWANE   2023.01.16
                                   18:10:10
                                   +0530
Chitra Sonawane.
                                           1
                                                                   10-wp-4088-2019.doc

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO.4088 OF 2019

Ranjit Balaso Deshmukh                          ...     Petitioner
      Versus
The State of Maharashtra & Ors.                 ...     Respondents.

                                 ----
Mr A. R. Bhingardeve i/b Vaibhav R. Gaikwad, for the Petitioner.
Smt. M.M. Deshmukh, APP for the Respondent-State.
                                 ----

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

                                DATE            : 16th JANUARY, 2023.

P.C. :-

.         Petitioner/accused, vide Judgment dated 11 th February, 2022,

delivered by the Extra Joint Additional Sessions Judge, Karad, in Special Case No.37 of 2020, has already ordered conviction of the Petitioner, pursuant to the FIR, which is the subject matter of challenge in the petition.

2. Copy of Judgment tendered by the APP, is taken on record.

3. In view of the above, the petition has rendered infructuous, hence, disposed of.

[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.]