Shafik Alam Muktar Alam ... vs The State Of Maharashtra And Anr
2023 Latest Caselaw 10367 Bom

     2023:BHC-AS:29669-DB



                       (17)-WP-4940-18.doc.


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
          signed by
          BALAJI
                                          CRIMINAL APPELLATE JURISDICTION
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.10.09
          14:59:21
          +0530
                                        CRIMINAL WRIT PETITION NO.4940 OF 2018

                       Mr. Shafik Alam Muktar Alam Ansari @ Safik
                       Alam Mukhtar Ali                                                     ..Petitioner
                             Versus
                       The State of Maharashtra & Anr.                                      ..Respondents

                       None for the Petitioner.
                       Smt. M. M. Deshmukh, APP for the Respondent/State.
                       None for the Respondent No.2.
                       Mr. Mengal, PSI, Aarey Police Station, Mumbai - present.

                                                               CORAM : NITIN W. SAMBRE &
                                                                       N. R. BORKAR, JJ.

DATE : 7th OCTOBER, 2023 P.C.

1. Learned APP has placed on record copy of judgment dated 4th April, 2019 delivered by Sessions Court at Dindoshi (Borivali Division), Goregaon, Mumbai in Sessions Case No.110 of 2017, wherein the petitioner/accused is informed to have been acquitted. A copy of the judgment is taken on record.

2. The petition accordingly has rendered infructuous.

3. Accordingly, the petition stands disposed of as infructuous.

                       [N. R. BORKAR, J.]                                     [NITIN W. SAMBRE, J.]

                       BGP.                                                                            1 of 1