Suleman Salim Bagwan And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2052 Bom

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         SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date:
         2023.03.03                                                 901-WP-2852-2021.odt
         11:37:27
         +0530

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL WRIT PETITION NO. 2852 OF 2021


                Suleman Salim Bagwan & Ors.                            ...Petitioners
                     Versus
                The State of Maharashtra & Anr.                        ...Respondents


                Mr. Om Latpate i/b Mr. Kuldeep U. Nikam for the Petitioners

                Mr. K. V. Saste, A.P.P for the Respondent No.1-State

                Mr. Dheeraj Patil for the Respondent No. 2

                                      CORAM : REVATI MOHITE DERE &
                                              PRITHVIRAJ K. CHAVAN, JJ.

WEDNESDAY, 1st MARCH 2023

P.C :

1 Learned counsel for the petitioners, on instructions,

seeks leave to withdraw the petition. He submits that during the

pendency of the aforesaid petition, the petitioners have been

acquitted of the offences, with which, they are charged and

hence, nothing survives for consideration in the petition. Learned

counsel for the petitioners has tendered a photocopy of the said

SQ Pathan 1/2 901-WP-2852-2021.odt

judgment and order, acquitting the petitioners of the case. The

same is taken on record.

2 The petition is accordingly disposed of as withdrawn.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.

SQ Pathan                                                                       2/2