Ramchandra Balaji Kamble vs The State Of Maharashtra
2024 Latest Caselaw 2083 Bom

Bombay High Court

Ramchandra Balaji Kamble vs The State Of Maharashtra on 23 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

                                                                                       12-BA1878-2022.DOC
  2024:BHC-AS:3521




                                                                                                 Gaikwad RD



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                              BAIL APPLICATION NO.1878 OF 2022


                               Ramchandra Balaji Kamble                                    ...Applicant
                                    Versus
                               The State of Maharashtra                                  ...Respondent


                               Mr. Rutwik Gadge, for the Applicant.
                               Mr. M. G. Patil, APP, for the Respondent-State.


                                                       CORAM        Dr. Neela Gokhale, J.

                                                       DATED:       23rd January 2024
                               PC:-

1. Mr. Gadge, learned counsel appears for the Applicant. Mr. Palkar, learned APP appears for the Respondent-State. It is submitted that the applicant has been acquitted by judgment and order dated 5th June 2023 by the learned Sessions Judge, Solapur.

2. Hence, nothing survives in the present application.

3. The application is dismissed as infructuous.

(Dr. Neela Gokhale, J)

Signed by: Raju D. Gaikwad

Designation: PS To Honourable Judge 23 January 2024 rd

Date: 24/01/2024 10:23:08