Wasim Noor Mohd. Khan And Ors vs The State Of Maharashtra And Anr
2024 Latest Caselaw 2329 Bom

Bombay High Court

Wasim Noor Mohd. Khan And Ors vs The State Of Maharashtra And Anr on 24 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

2024:BHC-AS:4173-DB



           RVC                                                                      45 Wp-240-2016.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL WRIT PETITION NO. 240 OF 2016

           Wasim Noor Mohd. Khan & Anr.                                   ... Petitioners
                    V/s.
           The State of Maharashtra & Ors.                                ... Respondents


           None for the Petitioners.
           Ms. A.A. Takalkar, APP for Respondent No.1-State.
           PSI Mr. S.D. Patil, attached to Shivaji Nagar Police Station, present.


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

DATE : 24th January 2024.

P.C. :

1) Learned APP on instructions from PSI Mr. S.D. Patil, attached to

Shivaji Nagar Police Station submitted that, the Petitioners have been

acquitted by the learned Metropolitan Magistrate, 57th Court, Kurla, Mumbai,

by its Judgment and Order dated 30th July, 2022.

2) In view thereof, the Petition has become infructuous and is

accordingly disposed off.

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