Budhaji Shiva Raul vs The State Of Maharashtra And Anr
2024 Latest Caselaw 3428 Bom

Bombay High Court

Budhaji Shiva Raul vs The State Of Maharashtra And Anr on 5 February, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

2024:BHC-AS:6603-DB

                   V.A.Tikam                                                 43-WP 1489 of 2016.doc

VAISHALI
ANIL
TIKAM                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
Digitally signed
by VAISHALI
ANIL TIKAM                                      WRIT PETITION NO. 1489 OF 2016
Date:
2024.02.09
18:01:54
+0530
                   Budhaji Shiva Raul                                             .. Petitioner
                         vs.
                   The State of Maharashtra and Anr.                              .. Respondents


                   Mr. Nimish S. Parekh h/f. Pradeep M. Patil for Petitioner.
                   Mrs. A.A. Takalkar, APP for the State - Respondent No.1.
                   Mr. Sharad Lohakare, PSI Sawantwadi Police Station, Dist. Sindhudurga.

                                                        CORAM: A. S. GADKARI AND
                                                               SHYAM C. CHANDAK, JJ.

DATE : 5th FEBRUARY, 2024.

P. C.:-

1) Learned APP on instructions from Mr. Lohakare, PSI Sawantwadi

Police Station, Dist. Sindhudurga submitted that, the Petitioner has been

acquitted by the learned Judicial Magistrate First Class, Sawantwadi from

RCS No. 7 of 2014, arising out of the present crime, by its Judgment and

Order dated 23rd August, 2018.

2) The Petition therefore has become infructuous and is accordingly

disposed off.

(SHYAM C. CHANDAK, J.) (A. S. GADKARI, J.)