Mahendra Tukaram Khandaskar vs The State Of Maharashtra
2024 Latest Caselaw 3413 Bom

Bombay High Court

Mahendra Tukaram Khandaskar vs The State Of Maharashtra on 5 February, 2024

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

                                                         23-BA-2904-2022.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

         CRIMINAL BAIL APPLICATION NO. 2904 OF 2022


Mahendra Tukaram Khandaskar                     ...       Applicant
     Versus
The State of Maharashtra                        ...       Respondent

                                     .....
None for the Applicant.

Mr. A. A. Palkar, APP, for the Respondent-State.
                                 .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 5th FEBRUARY, 2024.

P.C.

None for the applicant.

2 Learned APP invites my attention to the judgment of acquittal

rendered by the Special Court, Gr. Mumbai, on 5 th January, 2024 in

Sessions Case No. 632 of 2021.

3 As such, application is dismissed as infructuous.

                                             [PRITHVIRAJ K. CHAVAN, J.]




     Rekha Patil                                                           1 of 1