JAYANTILAL MODI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Said appeals were taken up for hearing in the year 2001. This Court (Coram: S. S. Parkar, J.) by Judgment and Order dated 11/06/2001 was pleased to acquit all the appellants for the offences with which they were charged.

(3.) State of Maharashtra, being aggrieved by the said Judgment and Order had filed criminal appeal nos. 693 of 2002, 694 of 2002, 695 of 2002 and 696 of 2002 before Hon'ble Apex Court. The appeals had come up for hearing before Hon'ble Apex Court on 13/01/2010. Hon'ble Apex Court has passed an order as follows: