Prashant Shivaji Thorat And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2159 Bom

                               bipin prithiani
                                                                     1
                                                                                                8-apl-10.18.doc

BIPIN
DHARMENDER
             Digitally signed by BIPIN
             DHARMENDER
             PRITHIANI
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             Date: 2023.03.04 14:33:16
PRITHIANI    +0530
                                              CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL APPLICATION NO. 10 OF 2018

                               Prashant Shivaji Thorat & Ors.                           ...   Applicants
                                     Versus
                               The State of Maharashtra & Anr.                          ...   Respondents
                                                              ******
                               Mr. Rupesh Zade a/w Mr. Dipak Ghodake for the Applicants.
                               Mr. A. R. Kapadnis, APP for the Respondent-State.
                                                              ******
                                                               CORAM: NITIN W. SAMBRE AND
                                                                      R. N. LADDHA, JJ.

                                                               DATE      : 3rd MARCH, 2023

                               P.C. :-

                               .         The application is rendered infructuous, as the counsel for the

applicants informs that the applicants are already acquitted of the offence. The copy of the judgment of acquittal is taken on record.

2. Accordingly, application stands disposed of.

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