Gullu Fakku Ninamma And Anr vs State Of Maharashtra
2024 Latest Caselaw 6997 Bom

Bombay High Court

Gullu Fakku Ninamma And Anr vs State Of Maharashtra on 4 March, 2024

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

2024:BHC-AS:10374
                                                                                       6. BA 218-2023.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                         BAIL APPLICATION NO. 248 OF 2023

                    Prakash Gendiya Damor                                         .Applicant

                              Versus

                    The State of Maharashtra                                      .Respondent

                                                       WITH
                                         BAIL APPLICATION NO. 218 OF 2023

                    Gullu Fakku Ninamma and anr.                                  .Applicants

                              Versus

                    The State of Maharashtra                                      .Respondent

                    None for the Applicants.
                    Ms. Veera Shinde, APP, for the Respondent - State.

                                           CORAM:MADHAV J. JAMDAR, J.

DATE :04.03.2024 P. C.

1. Ms. Shinde, learned APP states that the Accused have been

acquitted by Judgment dated 31.01.2024 by a learned Special Judge

under the MCOC Act, Pune in Spl. MCOCA Case No. 11 of 2016.

2. Accordingly, the Bail Applications are disposed of, as same have

become infructuous.

[MADHAV J. JAMDAR, J.]