The State Of Maharashtra vs Mahesh Mahipati Bhosale @ Adhik Patil
2024 Latest Caselaw 6995 Bom

Bombay High Court

The State Of Maharashtra vs Mahesh Mahipati Bhosale @ Adhik Patil on 4 March, 2024

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

2024:BHC-AS:10836                                                        30-APPP-1031-2018.doc


                    Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPLICATION NO.1031 OF 2018
                                                    IN
                                CRIMINAL BAIL APPLICATION NO.1624 OF 2016


                    The State of Maharashtra                    ]       Applicant
                         Vs.
                    Mahesh Mahipati Bhosale @                   ]
                    Adhik Patil                                 ]       Respondent
                                                      .....
                    Mr. A.A. Palkar, A.P.P, for Applicant - State.

                    Mr. Sujit M. D., P.C 1584 Karad Rural Police Station.
                                                   .....
                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                DATE      : 4th March, 2024.
                    P.C.

1. Learned A.P.P hands in copy of the judgment and order dated 5th August, 2022 passed by the learned Additional Sessions Judge, Karad in Sessions Case No.22 of 2016 by which he has acquitted the respondent - Mahesh Mahipati Bhosale @ Adhik Patil, who was one of the four accused before the trial Court. Copy of the judgment and order is taken on record.

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

[PRITHVIRAJ K. CHAVAN, J.]

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