Kunal Jethalal Bhanushali vs The State Of Maharashtra And Anr
2024 Latest Caselaw 2330 Bom

Bombay High Court

Kunal Jethalal Bhanushali vs The State Of Maharashtra And Anr on 24 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

RVC                                                                       31 Wp-218-2015.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL WRIT PETITION NO. 218 OF 2015

Kunal Jethalal Bhanushali                                       ... Petitioner
         V/s.
The State of Maharashtra & Anr.                                 ... Respondents


Mr. P.A. Pol i/b POL Legal Juris for the Petitioner.
Mr. J.P. Yagnik, APP for Respondent No.1-State.

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

DATE : 24th January 2024.

P.C. :

1) At the outset, learned counsel for the Petitioner on instructions

submitted that, Petitioner has already been acquitted by the trial Court by its

Judgment and Order dated 29th January, 2020.

2) In view thereof, present Petition for quashing of FIR No.23 of

2014, registered with the Parksite Police Station, Mumbai, in terms of prayer

clause (a) of the Petition, does not survive.

3) As far as prayer (c) of the Petition is concerned, Admit.

4) Respondents are permitted to file their replies with a period of

12 weeks from today.

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