Subhashrao Govindrao Lavhale vs State Of Mah. Thr. Pso, Ps Chandur (Rly), ...
2024 Latest Caselaw 23848 Bom

Bombay High Court

Subhashrao Govindrao Lavhale vs State Of Mah. Thr. Pso, Ps Chandur (Rly), ... on 13 August, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                             1                             912 apl 537.23

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR
                                     CRIMINAL APPLICATION (APL) NO. 537/2023
                                (Subhashrao Govindrao Lavhale Vs. State of Maharashtra & anr.)

                  --------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                      Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 -------------------------------------------------------------
                                        Mr. R.D. Wakode, Advocate for applicant
                                        Mr. A. B. Badar, APP for non-applicant No.1.

                                          CORAM: VINAY JOSHI AND
                                                 MRS. VRUSHALI V. JOSHI, JJ.

DATED : 13/08/2024.

Heard.

2. During pendency of this application, the applicant is acquitted by the learned Trial Court vide judgment and order dated 18.09.2023 in RCC No. 25/2021.

3. As the application has become infractuous, the application stands disposed of.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Gohane

Signed by: Mr. J. B. Gohane Designation: PA To Honourable Judge Date: 14/08/2024 15:05:40