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Faizan @ Salaman Md Hashim ... vs The State Of Maharashtra And Anr
2023 Latest Caselaw 676 Bom

Citation : 2023 Latest Caselaw 676 Bom
Judgement Date : 18 January, 2023

Bombay High Court
Faizan @ Salaman Md Hashim ... vs The State Of Maharashtra And Anr on 18 January, 2023
Bench: Nitin W. Sambre, R. N. Laddha
                             bipin prithiani
                                                                    1
                                                                                            23-wp-3639.21.doc

BIPIN
DHARMENDER
             Digitally signed by
             BIPIN DHARMENDER
             PRITHIANI
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRITHIANI    Date: 2023.01.18
             17:43:53 +0530
                                           CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO. 3639 OF 2021

                             Faizan @ Salaman Md. Hashim Cablewale                    ...   Petitioner
                                   Versus
                             The State of Maharashtra & Anr.                          ...   Respondents
                                                            ******
                             Ms. Kanchan T. Pawar i/by Saima Ansari for the Petitioner.
                             Mrs. G. P. Mulekar, APP for the Respondent-State.
                             PSI D. S. Raut, Pawarwadi Police Station, Nashik.
                                                            ******
                                                              CORAM: NITIN W. SAMBRE AND
                                                                     R. N. LADDHA, JJ.
                                                              DATE      : 18th JANUARY, 2023

                             P.C. :-

                             .         Learned APP on instructions from the Police Officer of

respondent-Police Station, informs that the petitioners is already acquitted by the judgment and order dated 24 th March, 2022. Since the statement is made on instructions, same is accepted.

2. Petition as such disposed of as infructuous.

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

 
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