Swapnil Gulab Sinalkar And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 865 Bom

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                       WRIT PETITION NO. 2360 OF 2019

                      Swapnil Gulab Sinalkar & ors.                      ...   Petitioners
                             v/s.
                      The State of Maharashtra & anr.                    ...     Respondents


                      Mr Lokesh Zade i/b. Adwait Bhonde for the petitioners.
                      Mr A.R. Kapadnis, APP for the State.

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

Digitally signed by

LATA LATA SUNIL DATE : 24th January 2023 SUNIL PANJWANI PANJWANI Date:

2023.01.25 11:23:13 P.C. :

+0530

On instructions, the Counsel for the petitioners submits that petition be disposed of as infructuous as petitioners-accused are acquitted vide judgment and order dated 4 th January 2023 delivered by Judicial Magistrate First Class, Ghodandi (Shirur).

2. The petition accordingly stands disposed of.

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

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Lata Panjwani, P.S.