Nandu Yadav Jadhav vs State Of Maharashtra And Anr
2025 Latest Caselaw 2317 Bom

Bombay High Court

Nandu Yadav Jadhav vs State Of Maharashtra And Anr on 14 August, 2025

2025:BHC-AS:35315
                                                                                      901-ba-1192-2025.doc

                          Nikita

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
    NIKITA
                                           CRIMINAL APPELLATE JURISDICTION
    KAILAS
    DARADE
   Digitally signed by
   NIKITA KAILAS
   DARADE
   Date: 2025.08.14
   19:56:30 +0530




                                               BAIL APPLICATION NO.1192 OF 2025


                          Nandu Yadav Jadhav                            ... Applicant
                                     V/s.
                          The State of Maharashtra and Anr.             ... Respondents


                          Mr. Akshay Bankapur for the Applicant.
                          Mr. T. G. Khan, APP for the State.


                                                         CORAM    : ASHWIN D. BHOBE, J.

                                                         DATED    : 14th AUGUST, 2025
                          P.C.:

1. Mr. Akshay Bankapur, learned Advocate for the Applicant has circulated a praecipe dated 13.08.2025 seeking withdrawal of the present bail application. He submits that the Applicant has been acquitted in Special POCSO Case No.35 of 2024 vide judgment and order dated 08.08.2025. Same is taken on record and marked as "X" for identification.

2. Mr. Akshay Bankapur, on the basis of the said praecipe, submits that the present application is rendered infructuous.

3. In view of the statement made by Mr. Akshay Bankapur, learned Advocate for the Applicant, Bail Application No.1192 of 2025 is dismissed as infructuous.

(ASHWIN D. BHOBE. J.)