Bombay High Court
Vijay Ramkrushna Jawanjal vs State Of Maharashtra Thr. P. I. Akot City ... on 22 June, 2021
Author: Amit B. Borkar
Bench: V.M. Deshpande, Amit B. Borkar
1 3-apl-616-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION (APL) NO. 616 OF 2018
Vijay Ramkrushna Jawanjal
Vs.
State of Mah. through PI Akot City PS, Akot, Dist. Akola and others
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Shri D. R. Khapre, Advocate for applicant.
Shri T. A. Mirza, A.P. P. for non-applicant no. 1 and 2/State.
CORAM :- V. M. DESHPANDE AND
AMIT B. BORKAR, JJ.
DATED :- 22.06.2021
Hearing was conducted through Video
Conferencing and learned counsel agreed that the audio and visual quality were proper.
2. This is an application under Section 482 of the Criminal Procedure Code for quashment of the First Information Report No. 229/2018 registered with Akot Police Station against the applicant for the offence punishable under Sections 323, 504 and 506 of the Indian Penal Code and under Section 3(1)(R)(S) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. On 16.07.2018, notice for final disposal was issued in this matter and interim relief was granted in favour of the applicant.
3. In spite of the service of notice on the non- applicant no. 2 (Complainant), he is not appearing. On 09.12.2020, after hearing the learned Senior Advocate ::: Uploaded on - 22/06/2021 ::: Downloaded on - 23/06/2021 07:16:04 ::: 2 3-apl-616-18.odt appearing for the applicant, the Court admitted this matter and fixed the matter for final hearing and also ordered interim relief to continue.
4. Today, this matter was listed and Shri D. R. Khapre, learned Advocate for the applicant informs that as per his instructions, the applicant- Shri Vijay Ramkrushna Jawanjal passed away and therefore, nothing survives in this criminal application.
5. The statement of the learned Advocate for the applicant regarding death of the applicant- Shri Vijay Ramkrushna Jawanjal is accepted.
6. In that view of the matter, the present application is disposed of as abetted.
JUDGE JUDGE
RR Jaiswal
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