Prabhakar Kutty Shetty vs The State Of Maharashtra
2023 Latest Caselaw 766 Bom

                        SLJ
                                                                                      38-WP-2642-2018.doc
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION
                                         CRIMINAL WRIT PETITION NO. 2642 OF 2018

                        Prabhakar Kutty Shetty                        ...Petitioner
                              V/s.
                        The State Of Maharashtra                      ...Respondent

                        None for Petitioner.
                        Mrs. M.H.Mhatre, A.P.P. for the Respondent-State.

                                                         CORAM :      A. S. GADKARI AND
                                                                      PRAKASH D.NAIK, JJ.

DATE : 20th JANUARY, 2023.

P.C.:-

. Learned A.P.P. on instructions from Police Inspector (Crime), Chembur

Police Station, Mumbai submitted that, Petitioner has been convicted in

Sessions Case No.179 of 2014 and is sentenced to suffer imprisonment for

life by the trial Court by its Judgment and Order dated 08.12.2020.

2. In view of above, present Petition has become infructuous and is

accordingly disposed off.

(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:

2023.01.23 19:10:17 +0530