Sopan Ramnath Kasar vs The State Of Maharashtra And Anr
2023 Latest Caselaw 4536 Bom

2023:BHC-AS:13589-DB
            CAJ                                                               48-Wp-4760-2021.odt



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                     CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL WRIT PETITION NO. 4760 OF 2021

            Sopan Ramnath Kasar                                           ... Petitioner

                     V/s.
            The State Of Maharashtra And Anr.                             ... Respondents


            Mr. Ujwal Agandsurve a/w Mr. Ashish S. Gaikwad, Adv. Vijayta S. Shinde &
            Adv. Komal J. Bhoir for Petitioner.
            Mrs. M. M. Deshmukh, APP for Respondent No.1-State.


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

                                                     DATE      : 2nd MAY, 2023.
            P.C. :

1. Learned APP on instructions from Mr. Nitin Khandagale, API,

Yeola Police Station, District Nashik submitted that, the trial of present case

i.e. R.C.C. No. 1151 of 2021 arising out of C.R. No. 341 of 2021 has already

been concluded and trial Court has posted the said case for pronouncement

of Judgment.

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

accordingly disposed off.

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