Zahir Mohammed Nurul Ansari vs State Of Maharashtra
2024 Latest Caselaw 2487 Bom

Bombay High Court

Zahir Mohammed Nurul Ansari vs State Of Maharashtra on 25 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

  2024:BHC-AS:3905                                                                     8-BA-507-2022.DOC
          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2024.01.25
          17:20:20
          +0530
                                                                                                    Shivgan


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
                                         BAIL APPLICATION NO.507 OF 2022
                        Zahir Mohammed Nurul Ansari                                          ...Applicant
                               Versus
                        State of Maharashtra                                              ...Respondent


                        None for the Applicant.
                        Mr. Ajay Patil, APP, for the Respondent-State.
                        Mr. S. D. Patil, PSI, Shivaji Nagar Police Station is present in court.


                                                      CORAM: Dr. Neela Gokhale, J.

DATED: 25th January 2024 PC:-

1. None appear for the Applicant.

2. Mr. Patil, the learned APP for the State, places on record a copy of the judgment and order dated 7th January 2023 passed by the Extra Joint Judge and Additional Sessions Judge (POCSO Special Court). It is taken on record and marked 'X-1' for Identification. Vide the said judgment and order, the Applicant has been acquitted in the said C.R. and hence, nothing survives in the application.

3. Application is thus, dismissed as infructuous.

(Dr. Neela Gokhale, J)

25th January 2024