Full Judgment Text
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.