Raju Datta Jagtap vs The State Of Maharashtra
2023 Latest Caselaw 3091 Bom

2023:BHC-AS:9269


                                                                                          7-ba-246-21.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                               BAIL APPLICATION NO. 246 OF 2021

             Raju D. Jagtap                                                 ...Applicant
                  V/s.
             The State of Maharashtra                                       ...Respondent.

             Ms Meghana Gowalani, Appointed Advocate for the Applicant.
             Mr. A.A. Palkar, APP for the Respondent/State.

                                                  CORAM     :      N.R. BORKAR, J.

                                                  DATE      :      28.03.2023.

              P.C. :

1. This is an application for bail received through Jail.

2. The learned APP has placed on record a copy of judgment and order dated 22 February 2023 passed by the Additional Sessions Judge, Pune in Sessions Case No. 161 of 2016. It appears that by the said order the trial Court has acquitted the present applicant in crime in question and therefore, nothing survives in the present application. The Bail Application is disposed of as infructuous.

[N.R.BORKAR, J.]