Nicky Lalchand Lalwani And Anr vs The State Of Maharashtra And Anr
2023 Latest Caselaw 10589 Bom

2023:BHC-AS:30279-DB
                                                                        15-cr-wp-4551-19.doc


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                                WRIT PETITION NO. 4551 OF 2019

                 Nicky L. Lalwani & Anr.                        ...Petitioners
                      Versus
                 The State of Maharashtra & Anr                 ...Respondents

                 Mr. Raju Yamgar a/w. Ms Bharati Lokhande for the Petitioners.
                 Mr. S.V. Gavand, APP for the Respondent/ State.

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

                                           DATE       :    11 OCTOBER, 2023.
                 PC:-

1. We are informed that the petitioners are acquitted in

Regular Criminal Case No. 719 of 2020 by the judgment dated

17 February 2023 passed by the Court of Judicial Magistrate

First Class, Thane for the ofences punishable under Sections

498-A and 406 read with 34 of the Indian Penal Code.

2. A true copy of the judgment referred above is placed on

record.

3. In view of above, the Petition has rendered infructuous

and the same is dismissed accordingly.

                 (N.R. BORKAR, J.)                         (NITIN W. SAMBRE, J.)


                       Dinesh S. Sherla                                       1/1