Baburao Maruti Mankari And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 631 Bom

                       (3)-WP-1637-18.doc.


          Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          signed by

BALAJI
          BALAJI
          GOVINDRAO
                                     CRIMINAL APPELLATE JURISDICTION
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.01.18
          10:46:32
          +0530
                                        WRIT PETITION NO.1637 OF 2018

                       Baburao Maruti Mankari & Ors.                   ..Petitioners
                            Versus
                       The State of Maharashtra & Anr.                 ..Respondents

                       None for the Petitioners.
                       Smt. M. M. Deshmukh, APP for the Respondent/State.

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

DATE : 17th JANUARY, 2023

P.C.

1. Learned APP has produced copy of the judgment of acquittal delivered on 27th July, 2022 by the Judicial Magistrate First Class, Nandgaon, District Nashik in Regular Criminal Case No.124 of 2020 between State of Maharashtra Vs. Mukesh Baburao Mankari & Ors. According to her, the petition in view of aforesaid judgment of acquittal has rendered infructuous.

2. A copy of the judgment is taken on record.

3. The petition as such stands disposed of as infructuous.

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


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