Bombay High Court
Nasrat Ali Mohammad Idrees Khan vs The State Of Maharashtra on 3 December, 2019
Author: Nitin W. Sambre
Bench: B.P. Dharmadhikari, Nitin W. Sambre
7-wp-872.2013.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 872 OF 2013
Nasrat Ali Mohammad Idrees Khan ... Petitioner
Versus
The State of Maharashtra ... Respondent
None for the petitioner.
Smt. S.D. Shinde, APP for the State.
CORAM : B.P. DHARMADHIKARI &
NITIN W. SAMBRE, JJ.
DATE : DECEMBER 03, 2019 P.C.:
In pursuance of the order dated 5/11/2019, learned APP informs that the prisoner has been acquitted in relation to offence under section 379 IPC committed in the jurisdiction of Khar police station. Presently he is lodged in State of Gujarat in prison for some offence committed there. We therefore, dispose of the writ petition.
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