Raju Irba Bansode And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2062 Bom

              Digitally signed
              by CHITRA
              SANJAY
 CHITRA       SONAWANE
 SANJAY       Date:
 SONAWANE     2023.03.02
              11:37:47
              +0530

                                    1
                                                          14-APL-912-2019.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CRIMINAL APPELLATE JURISDICTION

           CRIMINAL APPLICATION NO.912 OF 2019

Raju Irba Bansode & Ors.                ...   Applicants.
                 Versus
The State of Maharashtra & Anr.         ...   Respondents.

                             .......
MR S.A. Ghamre, i/by Rajeshwar G. Panchal, Advocate for the
Applicant.
Smt. GP Mulekar, APP for the State.
                             .......

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

DATE : 1st March, 2023.

P.C. :-

On September 15, 2022, in Crime No.318 of 2019, registered for the offences punishable under Sections 498-a, 406, 323, 504, 506, 34 of the IPC, the Applicant/accused came to be acquitted, in Case No.6703015/PW/2022, vide judgment and order dated September 15, 2022.

2. Online report about status of above matter tendered by the learned APP, is taken on record.

Chitra Sonawane.

14-APL-912-2019.doc

3. In view of above, the Application has rendered infructuous, hence, disposed of.

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

Chitra Sonawane.