Narsinh Waman Katkar vs The State Of Maharashtra And Ors
2023 Latest Caselaw 677 Bom

                                   bipin prithiani
                                                                          1
                                                                                                   17-wp-161.20.doc


BIPIN
             Digitally signed by
             BIPIN
             DHARMENDER
                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DHARMENDER   PRITHIANI
PRITHIANI    Date: 2023.01.18
             16:51:07 +0530
                                                CRIMINAL APPELLATE JURISDICTION

                                                     CRIMINAL WRIT PETITION NO. 161 OF 2020

                                   Narsinh Waman Katkar                                     ...   Petitioner
                                         Versus
                                   The State of Maharashtra & Ors.                          ...   Respondents
                                                                  ******
                                   Mr. Sachin M. Bhavar i/by Dilip B. Shinde for the Petitioner.
                                   Mrs. M. M. Deshmukh, APP for the Respondent-State.
                                                                  ******
                                                                    CORAM: NITIN W. SAMBRE AND
                                                                           R. N. LADDHA, JJ.

                                                                    DATE      : 18th JANUARY, 2023

                                   P.C. :-

                                   .         Mr. Bhavar holding for Mr. Shinde appearing for the petitioner,

informs that the challenge in the petition has rendered infructuous in view of the judgment and order of the Sessions Judge, Sangli, delivered on 12th January, 2022 in Special Case (POCSO) No. 80 of 2019, wherein the petitioner is already acquitted. The copy of the judgment tendered by the counsel, is taken on record.

2. Petition as such disposed of as infructuous.

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