Bombay High Court
Rajesh G. Jain vs The State Of Maharashtra And Anr on 14 November, 2022
Author: R.N.Laddha
Bench: Revati Mohite Dere, R.N.Laddha
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3041 OF 2014
Rajesh G. Jain ... Petitioner
v/s.
The State of Maharashtra & anr. ... Respondents
Mr. Jeet Gandhi a/w. Mr. Uttam Shukla for the Petitioner.
Mr. Rajesh Khobragade for Respondent No.2.
Ms. S.D. Shinde, APP for the State.
CORAM : REVATI MOHITE DERE &
R.N.LADDHA, JJ.
Digitally DATE : 14th NOVEMBER 2022 signed by LATA LATA SUNIL SUNIL PANJWANI P.C. :
PANJWANI Date:
2022.11.17 15:03:07 +0530 Learned Counsel for the Petitioner on instructions states that the Petitioner has been acquitted of the offences for which he was charged, by the Trial Court, during the pendency of the petition.
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2. Considering the said statement, nothing survives for further consideration in the petition.
3. Petition stands disposed of as infructuous.
R.N. LADDHA, J. REVATI MOHITE DERE, J. Lata Panjwani, P.S.