Balu Tulshiram Bhosale vs The State Of Maharashtra
2023 Latest Caselaw 2165 Bom

                                                                                              31-BA-1495-2021.odt


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CRIMINAL APPELLATE JURISDICTION
                                          CRIMINAL BAIL APPLICATION NO. 1495 OF 2021
                              Balu Tulshiram Bhosale                          ...      Applicant
                                        Versus
                              The State of Maharashtra                        ...      Respondent
                                                                    .........
                              None for the Applicant.
                              Ms. Veera Shinde, APP for the State.
                                                               .........
                                                                        CORAM : N.R. BORKAR, J.

DATED : 3 MARCH 2023

P.C. :-

. The learned APP on instructions submits that the trial Court by Judgment and Order dated 30 January 2023 has acquitted the present applicant. In that view of the matter, nothing survives in the present application. The Application is disposed of as infructous.

( N.R. BORKAR, J. ) Digitally signed by KANCHAN KANCHAN PRASHANT PRASHANT DHURI DHURI Date:

2023.03.04 10:28:02 +0530

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