Bombay High Court
Manoj B. Dhonde @ Manoj Soni vs The Union Of India And Ors on 20 July, 2022
Author: N.R. Borkar
Bench: N.R. Borkar
31-APL-243-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 243 OF 2021
Manoj B. Dhonde @ Manoj Soni ... Applicant
Versus
The Union of India and others ... Respondents
.........
Mr. N.M. Nadar for the Applicant.
Mr. Hiten Venegaonkar for Respondent No.1.
Mrs. M.R. Tidke, APP for the State/Respondent No.3.
.........
CORAM : N.R. BORKAR, J.
DATED : 20 JULY 2022
P.C. :-
The learned counsel for the applicant on instructions states that in view of subsequent developments, the present application has become infructuous.
2. Criminal Application is disposed of as infructuous.
( N.R. BORKAR, J. )
Digitally signed
KANCHAN by KANCHAN
PRASHANT
PRASHANT DHURI
DHURI Date: 2022.07.20
17:11:33 +0530
Kanchan P Dhuri 1 / 1