Mehatab Esmile Fakir vs The State Of Maharashtra
2024 Latest Caselaw 24659 Bom

Bombay High Court

Mehatab Esmile Fakir vs The State Of Maharashtra on 22 August, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:18890-DB
                                                                   APEAL-235-20-OPERATIVE.odt



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                             CRIMINAL APPEAL NO. 235 OF 2020
          Mehatab Esmile Fakir                                  ..APPELLANT
                 VERSUS
          State of Maharashtra                                  ..RESPONDENT
                                               ....
          Mr. S.J. Salunke, Advocate for appellant
          Mr. A.R. Kale, Addl.P.P. for respondent - State
                                               ....
                                                    CORAM : R.G. AVACHAT AND
                                                            NEERAJ P. DHOTE, JJ
                                                    DATE  : 22nd AUGUST, 2024

          OPERATIVE ORDER :

                     For the reasons recorded separately, following order is passed :-

                                            ORDER

                     (I)     Criminal appeal is allowed.

                     (II)    Impugned judgment and order of conviction and

consequential sentence imposed against the petitioner for the offences punishable under Sections 302, 447 and 506 of the Indian Penal Code, dated 30th November, 2019 passed by Additional Sessions Judge, Omerga ('trial Court') in Sessions Case No. 16 of 2018, is hereby set aside. The appellant is acquitted thereof.

(III) The appellant be released forthwith, if not required in any other case.

(IV) Fine amount paid, if any, be refunded to him.

( NEERAJ P. DHOTE, J. ) ( R.G. AVACHAT, J. ) SSD