BABU MEHENDI KHAN @ CHARSI Vs STATE OF MAHARASHTRA .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000809-000809 / 2003
Diary number: 23722 / 2002
Advocates: ROMY CHACKO Vs
RAVINDRA KESHAVRAO ADSURE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 809 OF 2003
BABU MEHENDI KHAN @ CHARSI ..... APPELLANTS
VERSUS
STATE OF MAHARASHTRA & ORS. ..... RESPONDENT
O R D E R
Learned counsel for the appellant points out
that as the order has since expired, nothing remains in
the matter.
In view of the above submission, the appeal is
dismissed as having become infructuous.
..................J [HARJIT SINGH BEDI]
..................J [C.K. PRASAD]
NEW DELHI FEBRUARY 09, 2010.