Mohd. Rais Abdul Hamid Qureshi vs State Of Maharashtra
2023 Latest Caselaw 2586 Bom

RAMESHWAR DILWALE                                                              41.BA.1023.22.odt

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CRIMINAL APPELLATE JURISDICTION

                               BAIL APPLICATION NO.1023 OF 2022



            Mohd. Rais Abdul Hamid Qureshi                                 ..Applicant

                           v/s.

            The State of Maharashtra                                       ..Respondent

                                                 ...
            None for the Applicant.
            Mr. S.V. Gavand, APP for the State.
                                              ...
                                    CORAM : ANUJA PRABHUDESSAI ,J.

DATED : 16th MARCH, 2023.

P.C.

1. None present for the Applicant.

2. Learned APP submits that during the pendency of this application,

the trial has concluded and the case is pending for judgment. In the light

of the said statement, the application is dismissed.

(ANUJA PRABHUDESSAI, J.)

1 of 1