Iqbal Ahmed Mujaffar Hasan vs State Of Maharashtra
2024 Latest Caselaw 181 Bom

Bombay High Court

Iqbal Ahmed Mujaffar Hasan vs State Of Maharashtra on 4 January, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

            Digitally
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            SHAGUFTA
   2024:BHC-AS:238-DB
SHAGUFTA    QUTBUDDIN
QUTBUDDIN PATHAN
PATHAN      Date:                                                                   3-WP-3459-2023.doc
            2023.12.18
            19:27:11
            +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL WRIT PETITION NO. 3459 OF 2023


                   Iqbal Ahmed Mujaffar Hasan                        ... Petitioner
                                 Versus
                   State of Maharashtra                              ... Respondent

                   Mr. Siddharth Jagushte, Appointed Advocate for the Petitioner

                   Mr. R. M. Pethe, A.P.P for the Respondent-State

                                                       CORAM : REVATI MOHITE DERE &
                                                                MANJUSHA DESHPANDE, JJ.

THURSDAY, 4th JANUARY 2024

P.C :

1 By this petition sent through jail, the petitioner has

made a grievance that he was not being produced before the trial

Court. The said application is dated 13 th December 2022.

2 Mr. Jagushte, learned counsel appointed by the High

Court Legal Services Committee on behalf of the petitioner, states

that the petitioner has been acquitted by the learned Sessions

3-WP-3459-2023.doc

Judge vide judgment and order dated 6 th May 2023 and as such,

the grievance of the petitioner will not survive.

3 Learned A.P.P, on instructions, states that pursuant to

the acquittal of the petitioner vide judgment and order dated 6 th

May 2023, the petitioner has been released from jail on 8 th May

2023.

4 In view of the aforesaid, nothing survives for further

consideration in the petition. Petition stands disposed of

accordingly.

MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.