Bombay High Court
Chaya Kashaba Arkad And Ors vs The State Of Maharashtra And Anr on 5 June, 2023
Bench: A. S. Gadkari, Shivkumar Dige
2023:BHC-AS:14709-DB
Osk 6-Apl-1037-2017.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (APL) NO. 1037 OF 2017
Chaya Kashaba Arkad & Ors. ... Applicants
V/s.
The State of Maharashtra & Anr. ... Respondents
Mr. Sudip Mallick i/b. Mr. Harshad Palwe for Applicants.
Mr. Ajay Patil, A.P.P. for Respondent No.1-State.
CORAM : A. S. GADKARI AND
SHIVKUMAR DIGE, JJ.
DATE : 5th June 2023.
P.C. :
1. Learned counsel for Applicants on instructions submitted that, the Applicants have been acquitted from RCC No. 770 of 2018 arising out of CR No. 164 of 2017 registered with Khargar Police Station, Navi Mumbai by the learned Judicial Magistrate First Class, Panvel by its Judgment and Order dated 5th October 2019. He placed on record a photocopy of Judgment and Order dated 5th October 2019.
2. In view of above, present Application has become infructuous and is accordingly disposed off.
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