Mohammad Irfan Ansari S/O Mohammad Ali ... vs The State Of Maharashtra
2024 Latest Caselaw 6952 Bom

Bombay High Court

Mohammad Irfan Ansari S/O Mohammad Ali ... vs The State Of Maharashtra on 4 March, 2024

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

2024:BHC-AS:10865                                                        9-BA-3016-2021.doc


                    Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL BAIL APPLICATION NO.3016 OF 2021
                                                   A/W
                                   INTERIM APPLICATION NO.3144 OF 2023
                                                    IN
                                CRIMINAL BAIL APPLICATION NO.3016 OF 2021


                    Mohammad Irfan Ansari s/o                    ]
                    Mohammad Ali Ansari                          ]      Applicant
                         Vs.
                    The State of Maharashtra and another         ]      Respondents

                                                        .....
                    None for the Applicant.

                    Ms. Rashmi S. Tendulkar, A.P.P, for Respondent No.1 - State.

                    Ms. Vrushali L. Maindad, Appointed Advocate for Respondent
                    No.2.

                    Mr. Sushil Damare, P.S.I, Hadapsar Police Station, Pune City.

                                                        .....

                                                CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                DATE      : 4th March, 2024.

                    P.C.

1. Learned A.P.P informs that the accused has been acquitted by

the Special Judge, Pune vide judgment and order dated 2 nd

November, 2023 in Special Case No.249 of 2021. She has tendered

copy of the said judgment. The same is taken on record.

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9-BA-3016-2021.doc

2. In that view of the matter, application is disposed of as

infructuous.

3. In view of disposal of Bail Application, Interim Application

stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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