Tarmeen Kausar Shaikh And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2342 Bom

                                                                                        15.WP.4546.2014.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO.4546 OF 2014

                               Tarmeen Kausar Shaikh and others                         Petitioners
                                            versus
                               The State of Maharashtra and another                     Respondents

                               None present for Petitioners.
                               Mrs.M.M.Deshmukh, APP, for State.
                               PSI Manbali, Shahunagar Police Station, present.

                                                           CORAM :    A.S.GADKARI AND
                                                                      PRAKASH D.NAIK, JJ.

DATE : 10th March 2023 PC :

1. Learned APP on instructions from Police Sub Inspector,

Shahunagar Police Station, Mumbai, submitted that, in the present

case i.e. C.C No.523/PS/2013, the prosecution has examined all the

witnesses and the case is kept for passing Judgment.

2. In view thereof, present Petition has become infructuous and is

accordingly disposed off.

(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.)

MST

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2023.03.14 THATTE 17:10:17 +0530