Rizwan Ahmed Gulam Waris Khan And Ors vs The State Of Maharashtra And Ors
2024 Latest Caselaw 3002 Bom

Bombay High Court

Rizwan Ahmed Gulam Waris Khan And Ors vs The State Of Maharashtra And Ors on 31 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

  2024:BHC-AS:5066-DB



                   Osk                                                                     48-Wp-4414-2015.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL WRIT PETITION NO. 4414 OF 2015

                   Rizwan Ahmed Gulam Waris Khan & Ors.                          ... Petitioners
                             V/s.
                   The State of Maharashtra & Ors.                               ... Respondents



                   Ms. Kinjal Khandelwal for Petitioners.
                   Ms. A.A. Takalkar, A.P.P. for Respondent-State.
                   P.S.I. Mr.Atmaram Kadam, Wadala T.T. Police Station is present.


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

DATE : 31st January 2024.

P.C. :

1) Learned A.P.P., on instructions from Police Sub-Inspector

Mr.Atmaram Kadam attached to Wadala T.T. Police Station, submitted that,

the Petitioner has been acquitted from Sessions Case No. 241 of 2019

(arising out of present crime) by the learned Sessions Judge, Sessions Court,

Greater Mumbai, by its Judgment and Order dated 5 th April 2022 and

therefore the Petition has become infructuous.

2) Disposed off as infructuous.

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

OMKAR SHIVAHAR SHIVAHAR KUMBHAKARN

11:39:17 +0530