Dipesh S/O. Ramavtar Gupta And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2343 Bom

                                                                                        12.WP.2675.2014.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO.2675 OF 2014
                                                           WITH
                                             INTERIM APPLICATION NO.799 OF 2021

                               Dipesh s/o Ramavtar Gupta and others                     Petitioners
                                            versus
                               The State of Maharashtra and another                     Respondents

                               Mr.Sushil Upadhyay i/by Mr.A.M.Saraogi, Advocate for Petitioners.
                               Ms.G.P.Mulekar, APP, for State.
                               PSI Anil Nanaware, MHB Colony Police Station, present.

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

DATE : 10th March 2023 PC :

1. Learned counsel for Petitioners on instructions submitted that

trial of C.C No.174/PW/2015 has already been concluded and

Petitioners have been acquitted by learned Metropolitan Magistrate,

68th Court, Borivali, Mumbai by its Judgment and Order dated 18 th

November 2022.

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

accordingly disposed off.

3. In view of disposal of Writ Petition, Interim Application No.799

of 2021 does not survive and stands disposed off.

                                      (PRAKASH D. NAIK, J.)                (A.S.GADKARI, J.)
MANISH   Digitally signed by
         MANISH SURESH         MST
SURESH   THATTE
         Date: 2023.03.14
THATTE   17:10:21 +0530