Rashid Dabir Shaikh vs State Of Maharashtra And Anr
2024 Latest Caselaw 2447 Bom

Bombay High Court

Rashid Dabir Shaikh vs State Of Maharashtra And Anr on 25 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

2024:BHC-AS:3915                                                                      23-BA-2986-2022.DOC




                                                                                                             Gitalaxmi



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                              BAIL APPLICATION NO. 2986 OF 2022
                              Rashid Dabir Shaikh                                                  ...Applicant
                                    Versus
                              The State of Maharashtra & Anr.                                 ...Respondents


                              Mr. Manish Shukla for the Applicant.
                              Mr. Ajay Patil, APP for the Respondent-State.


                                                            CORAM       Dr. Neela Gokhale, J.

DATED: 25th January 2024 PC:-

1. Mr. Manish Shukla, learned Counsel appearing for the Applicant, on instructions, states that the Applicant has been convicted vide judgment and order dated 21 st October 2022 passed by the concerned Trial Court and hence, nothing survives in the present bail application.

2. Bail application is thus dismissed as infructuous.

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

th 25 January 2024