Bombay High Court
Asha Bakshi @ Asha Tilakraj Sharma vs The State Of Maharashtra on 25 April, 2024
Author: A. S. Gadkari
Bench: A. S. Gadkari
2024:BHC-AS:20035-DB
ssm 37-apl788.2018gp.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (APL) NO. 788 OF 2018
WITH
CRIMINAL APPLICATION (APL) NO. 689 OF 2018
Asha Bakshi @ Asha Tilakraj Sharma .....Applicant
Vs.
The State Of Maharashtra .....Respondent
None for the Applicant.
Mr. J.P. Yagnik APP, for the Respondent-State.
CORAM : A. S. GADKARI AND
SHYAM C. CHANDAK, JJ.
DATE : 25th APRIL, 2024.
P.C.:-
1) Learned APP on instructions submitted that, the Applicant has been discharged from the case by the trial Court. He produced on record a photocopy of case status down loaded from the ECourts Services website indicating that, the said case has been disposed off on 13th December, 2018.
2) In view thereof, both the Applications have become infructuous and are accordingly disposed off.
(SHYAM C. CHANDAK, J.) (A.S. GADKARI, J.) 1/1 ::: Uploaded on - 02/05/2024 ::: Downloaded on - 12/05/2024 19:10:42 :::