Chaya Kashaba Arkad And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 5018 Bom

2023:BHC-AS:14709-DB



           Osk                                                              6-Apl-1037-2017.odt



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                              CRIMINAL APPLICATION (APL) NO. 1037 OF 2017

           Chaya Kashaba Arkad & Ors.                                   ... Applicants
                 V/s.
           The State of Maharashtra & Anr.                              ... Respondents


           Mr. Sudip Mallick i/b. Mr. Harshad Palwe for Applicants.
           Mr. Ajay Patil, A.P.P. for Respondent No.1-State.


                                                    CORAM : A. S. GADKARI AND
                                                            SHIVKUMAR DIGE, JJ.

                                                    DATE      : 5th June 2023.

           P.C. :

1. Learned counsel for Applicants on instructions submitted that,

the Applicants have been acquitted from RCC No. 770 of 2018 arising out of

CR No. 164 of 2017 registered with Khargar Police Station, Navi Mumbai by

the learned Judicial Magistrate First Class, Panvel by its Judgment and Order

dated 5th October 2019. He placed on record a photocopy of Judgment and

Order dated 5th October 2019.

2. In view of above, present Application has become infructuous

and is accordingly disposed off.

[ SHIVKUMAR DIGE, J. ] [ A.S. GADKARI, J. ]