Bombay High Court
Javeed Ahmed Abdul Majeed vs The State Of Maharashtra on 4 February, 2020
Author: N.R.Borkar
Bench: B.P.Dharmadhikari, N.R.Borkar
1 (3)WP-2858-2013.docx
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2858 OF 2013
Javeed Ahmed Abdul Majeed ] .. Petitioner
(Through Jail)
vs.
The State of Maharashtra ] .. Respondent
None for the Petitioner.
Dr.F.R. Shaikh, APP for the State.
CORAM : B.P.DHARMADHIKARI &
N.R.BORKAR, JJ.
DATE : 4TH FEBRUARY, 2020. P.C.:
1] Nominal roll produced by the learned APP is taken on record and marked as Exhibit A. As the Petitioner/Prisoner has been released on bail on 19 th November, 2013, the Petition does not survive.
2] We, therefore, dispose of the Petition. [N.R.BORKAR, J.] [B.P.DHARMADHIKARI, J.] 1 of 1 ::: Uploaded on - 07/02/2020 ::: Downloaded on - 07/06/2020 11:12:01 :::