Bombay High Court
Joseph Paul De Sousa vs The State Of Maharashtra on 21 July, 2022
Author: A.S. Gadkari
Bench: A.S. Gadkari
Osk 5-Wp-3480-2011.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3480 OF 2011
Joseph Paul De Sousa ... Petitioner
V/s.
The State of Maharashtra & Anr. ... Respondents
None for Petitioner.
Mr.Ajay Patil, A.P.P. for Respondent No.1-State.
Mr.Kushal Mor a/w. Mr.Marmik Shah for Respondent No.2.
CORAM : A.S. GADKARI AND
RAJESH S. PATIL, JJ.
DATE : 21st July 2022.
P.C. :
1. None for Petitioner.
2. Record indicates that, in the present Petition, Respondent No.1-
Investigating Agency after completion of investigation has already filed chargesheet. The alternate remedy of filing application for discharge is available at the disposal of Petitioner.
3. Be that as it may.
As none appeared in the morning session, present Petition was kept back and called out in the second session. In the second session also, none appeared for Petitioner.
It appears that, the Petitioner is not interested in pursuing the present Petition.
4. In view thereof, Petition is dismissed for non prosecution.
[RAJESH S. PATIL, J.] [A.S. GADKARI, J.]
Digitally signed
by OMKAR
OMKAR SHIVAHAR
KUMBHAKARN
1/1
SHIVAHAR
KUMBHAKARN Date:
2022.07.22
10:29:37 +0530