Pallavi Ravi Gade vs State Of Maharashtra
2024 Latest Caselaw 482 Bom

Bombay High Court

Pallavi Ravi Gade vs State Of Maharashtra on 9 January, 2024

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                                                 32-BA-1336-2023.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL BAIL APPLICATION NO. 1336 OF 2023

                Pallavi Ravi Gade                                    ...Applicant
                     Versus
                The State of Maharashtra                             ...Respondent


                Mr. Amit Icham, i/by Adv. Aashish Satpute, for the Applicant.

                Ms. Veera Shinde, APP for the Respondent-State.

                                                 CORAM : MADHAV J. JAMDAR, J.

DATED : 9th JANUARY 2024 P.C. :

1. The learned Counsel appearing for the Applicant states that the

Applicant has been acquitted by the learned Additional Sessions

Judge, Solapur by Judgment and Order dated 30th October 2023.

2. Accordingly the Bail Application has become infructuous and

disposed of as such.

[MADHAV J. JAMDAR, J.]