Bombay High Court
Yovehel S/O. Vijaykumar Gouri (C-200) vs The State Of Maharashtra And Others on 2 November, 2020
Author: Shrikant D. Kulkarni
Bench: T.V. Nalawade, Shrikant D. Kulkarni
IN THE HIGH COURT AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
66 CRIMINAL WRIT PETITION NOS.273 OF 2019
WITH 274/2019 WITH 275/2019 WITH 276/2019 WITH 373/2019
WITH 423/2019 WITH 718/2019 WITH 719/2019
YOVEHEL S/O. VIJAYKUMAR GOURI (C-200)
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Smt. Chate Sharada P.
Advocate for Petitioners : Shri. R.A. Jaiswal
APP for Respondents : Mr. S.J. Salgare
...
CORAM : T.V. NALAWADE AND
SHRIKANT D. KULKARNI, JJ.
DATED : 02/11/2020. PER COURT :
1. In Criminal Writ Petition Nos. 273/19, 274/19, 276/19, 373/19, 718/19 and 719/18 the learned counsels of the petitioners on instruction submitted that petitioners have completed their jail term and they are already released. The matters have become infructuous and so, they are disposed of.
2. In the remaining matters the time is sought by the counsels as they want to go through the decision given by Full Bench. On their request, keep on 8.1.2021.
[ SHRIKANT D. KULKARNI, J.] [ T.V. NALAWADE, J.] ssc/ ::: Uploaded on - 03/11/2020 ::: Downloaded on - 04/11/2020 02:42:22 :::