Bombay High Court
Milind Murli Deora vs The State Of Maharashtra And Anr on 19 December, 2025
Author: A.S. Gadkari
Bench: A.S. Gadkari
2025:BHC-AS:57787-DB
SKN 35.APL-925-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 925 OF 2021
Mr.Milind Murli Deora. ... Applicant.
V/s.
The State Of Maharashtra and anr. ... Respondents.
______________________
None for the Applicant.
Ms.Madhavi H. Mhatre, A.P.P. for the Respondent- State.
Mr.V.S.Gawade, PSI, Gamdevi Police Station is present.
______________________
Digitally
signed by
CORAM : A. S. GADKARI AND
SANJAY
SANJAY KASHINATH
KASHINATH NANOSKAR
RANJITSINHA RAJA BHONSALE, JJ.
NANOSKAR Date:
2025.12.26 11:42:22 DATE : 19th DECEMBER 2025. +0530 P.C.:-
1) Learned A.P.P., on instructions from Mr.Gawade, P.S.I. attached to Gamdevi Police Station, Mumbai submitted that the Applicant has already been acquitted by the trial Court.
2) In view thereof, Application has become infructuous and it is accordingly disposed off.
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