Pravin Jankiram Maliye vs State Of Maharashtra And Anr
2024 Latest Caselaw 934 Bom

Bombay High Court

Pravin Jankiram Maliye vs State Of Maharashtra And Anr on 15 January, 2024

Author: N.R. Borkar

Bench: Anuja Prabhudessai, N.R. Borkar

  2024:BHC-AS:2314-DB
          Digitally
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          MANGALTAI
MANGALTAI JAYWANT                                                                        13-WP-1069-23.odt
JAYWANT   JADHAV
JADHAV    Date:
          2024.01.18
          14:27:26
          +0530
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
                                   WRIT PETITION NO. 1069 OF 2023
                        Pravin Jankiram Maliye                 ... Petitioner
                             Versus
                        The State of Maharashtra and anr.      ... Respondents
                                                     .........
                        Mr. Ankit Dhindale for the Petitioner.
                        Mr. Ajay Patil, APP for the State.
                                                     .........
                                         CORAM :      SMT. ANUJA PRABHUDESSAI &
                                                      N.R. BORKAR, JJ.

                                         DATED :      15 JANUARY 2024

                        P.C. :-

The petitioner has sought to quash Criminal Case

No. 1362 of 2022 arising from Crime No. 199 of 2021

registered with Kothrud Police Station for offence under

Sections 498-A, 354D, 323, 504, 506 of the Indian Penal

Code.

2. Learned counsel for the petitioner has placed on

record copy of the judgment dated 15 September 2023 in

Criminal Case No. 1362 of 2022 passed by the learned

Magistrate, Pune acquitting the petitioner of all the

charges. In view of this, Petition has rendered infructuous

and is accordingly disposed of.

(N.R. BORKAR, J.) (SMT. ANUJA PRABHUDESSAI, J.)