Ganesh Devidas Gangarde And ... vs The State Of Maharashtra And ...
2023 Latest Caselaw 9268 Bom

          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO.3577 OF 2022


 Smt. Sunita Devidas Gangarde & ors.             ... APPLICANTS

          VERSUS

 The State of Maharashtra & anr.                 ... RESPONDENTS

                                   .......
 Mr. S.R. Andhale, Advocate holding for
 Mr. A.G. Ambetkar, Advocate for applicants
 Mr. P.N. Kutti, A.P.P. for respondent No.1.
 Mr. O.A. Sayyed, Advocate holding for
 Mr. K.N. Shermale, Advocate for respondent No.2.
                                   .......

                                  CORAM :    R.G. AVACHAT AND
                                             SANJAY A. DESHMUKH, JJ.

                                  DATE   :   4th SEPTEMBER, 2023
 ORDER:

Learned counsel for respondent No.2 places on record

copy of the judgment in R.C.C. No.391/2022, indicating the

applicants to have been acquitted of the offences punishable under

Sections 498-A, 323, 504 and 506 read with Section 34 of the

Indian Penal Code. As such, the present application has become

infructuous. The same, therefore, stands disposed of.

(SANJAY A. DESHMUKH, J.) (R.G. AVACHAT, J.)

fmp/-