Kishor Nandlal Rijwani And Anr vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2581 Bom

                                     DAE                                                    20-WP-3035-2018.doc

                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                       CRIMINAL APPELLATE JURISDICTION

                                                    CRIMINAL WRIT PETITION NO. 3035 OF 2018

                                Kishor Nandlal Rijwani And Anr.                       ...Petitioners
                                           Versus
                                The State Of Maharashtra And Anr.                     ...Respondents


                                Mr. Nitesh Mohite for Petitioners.
                                Mr. S. S. Hulke, APP for Respondent-State.


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

by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date: 2023.03.20 11:33:45 +0530

DATE : 16th MARCH, 2023.

P.C.:-

1. Mr.Mohite, learned Advocate for Petitioners on instructions submitted

that, in the present case, the trial has already concluded and the Petitioners

are acquitted by the trial Court by its Judgment and Order dated 6 th May

2022.

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

accordingly disposed off.

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