Rinku Suresh Manjhi And Anr vs State Of U.T Daman, Diu And Dnh And Anr
2024 Latest Caselaw 2289 Bom

Bombay High Court

Rinku Suresh Manjhi And Anr vs State Of U.T Daman, Diu And Dnh And Anr on 24 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

2024:BHC-AS:3779                                                                          3-BA-2-2022.DOC




                                                                                                          Gitalaxmi



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                             BAIL APPLICATION NO. 2 OF 2022
                           Rinku Suresh Manjhi & Anr.                                         ...Applicants
                                  Versus
                           State of U.T. Daman, Diu and DNH & Anr.                         ...Respondents


                           Mr. Sagar P. Batavia, for the Applicants.
                           Mr. Harsh Dedhia h/f Mr. Venegavkar, SPP for the Respondent.


                                                         CORAM       Dr. Neela Gokhale, J.

                                                         DATED:      24th January 2024
                           PC:-

1. Mr. Dedhia, learned Counsel appearing for the Respondent holding for Mr. Venegavkar, SPP on record, on instructions, states that the Applicant has already been acquitted vide judgment and order dated 4th October 2022 passed by the learned Sessions Judge at Daman. Hence, nothing survives in the present application.

2. Bail Application is thus dismissed as infructuous.

(Dr. Neela Gokhale, J.) GITALAXMI KRISHNA KOTAWADEKAR

th 24 January 2024