Laxmi Kalappa Habu vs The State Of Maharashtra And Anr
2023 Latest Caselaw 727 Bom

Citation : 2023 Latest Caselaw 727 Bom
Judgement Date : 19 January, 2023

Bombay High Court

Laxmi Kalappa Habu vs The State Of Maharashtra And Anr on 19 January, 2023

Bench: Nitin W. Sambre, R. N. Laddha

                       (17)-WP-5751-19.doc.


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
          signed by
          BALAJI
                                       CRIMINAL APPELLATE JURISDICTION
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.01.20
          10:16:07
          +0530
                                         WRIT PETITION NO.5751 OF 2019

                       Laxmi Kalappa Habu                                    ..Petitioner

                               Versus

                       The State of Maharashtra & Anr.                       ..Respondents

                       None for the Petitioner.
                       Mr. A. R. Kapadnis, APP for the Respondent/State.

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

DATE : 19th JANUARY, 2023

P.C.

1. Learned APP on instructions informs that the petitioner/ accused is acquitted by the Special Judge, POCSO Court, Boriwali Division, Dindoshi vide judgment and order dated 28 th February, 2022.

2. Statement accepted.

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




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


                       BGP.                                                         1 of 1