Manoj Balasaheb Domale And Others vs The State Of Maharashtra And Another
2024 Latest Caselaw 587 Bom

Bombay High Court

Manoj Balasaheb Domale And Others vs The State Of Maharashtra And Another on 10 January, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

2024:BHC-AUG:418-DB




                                           1                         cri appln 1488.21

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                         CRIMINAL APPLICATION NO. 1488 OF 2021

                        Manoj Balasaheb Domale
                        and others                              ..   Applicants

                              Versus

                        The State of Maharashtra and another    ..   Respondents

                Shri Bharat N. Gadegaonkar, Advocate for the Applicants.
                Shri G. A. Kulkarni, A.P.P. for the Respondent No. 1.

                                   CORAM : MANGESH S. PATIL AND
                                           SHAILESH P. BRAHME, JJ.

DATE : 10 JANUARY 2024.

FINAL ORDER :

. The learned advocate for the applicants tenders across the bar copy of the judgment and order passed by the concerned Magistrate, wherein applicants have been acquitted after a full fledged trial.

2. In view of the above, nothing survives in the criminal application for adjudication. The criminal application is disposed of.

[ SHAILESH P. BRAHME, J. ] [ MANGESH S. PATIL, J. ]

bsb/Jan. 24