Bombay High Court
Ronald James Alvares vs The State Of Maharashtra on 4 May, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2026:BHC-KOL:3453-DB
8&9-45804-2025-Cri.WP-C=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIRCUIT BENCH AT KOLHAPUR
CRIMINAL APPELLATE JURISDICTION
CR. WRIT PETITION NO. 4804 OF 2025
WITH
CR. WRIT PETITION NO. 4805 OF 2025
Digitally
signed by
UDAY Ronald James Alvares ... Petitioner
UDAY SHIVAJI
SHIVAJI JAGTAP
Versus
JAGTAP Date:
2026.05.04
20:38:09
+0530 The State of Maharashtra ... Respondent
.............
Mr. Rupesh Jaiswal for the Petitioner.
Mr. Avinash A. Naik, APP for the Respondent-State in WP 4804/2025.
Ms. T.J. Kapre, APP for the Respondent - State in WP 4805/2025.
.............
CORAM : MADHAV J. JAMDAR &
PRAVIN S. PATIL, JJ.
DATE : 4th MAY, 2026.
P. C. :
1. Mr. Naik, learned APP states that the petitioner has been released from Jail on 3rd May 2026.
2. Accordingly, nothing survives in these petitions and the same are disposed of as such.
[ PRAVIN S. PATIL, J.] [ MADHAV J. JAMDAR, J.]
Uday S. Jagtap 1 of 1
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