Jaywant Bajrang Potey And Others vs State Of Maharashtra, Through ...
2016 Latest Caselaw 3385 Bom

276apl680.15                                                                                                         1/1


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  NAGPUR BENCH, NAGPUR




                                                                                                               
                              Criminal Application (APL) No.680 of 2015 




                                                                                      
                             (Jaywant Bajrang Potey and Ors. vs. State and anr.)

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                       Court's or Judge's Orders
or directions and Registrar's orders.




                                                                                     
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                                                  Mr.D.S.Patil, Adv. for the applicants.
                                                  Mr.C.A.Lokhande, A.P.P. for respondent no.1/State.




                                                                     
                                                  CORAM :   B.R.GAVAI &
                                                ig                       V.M.DESHPANDE, JJ. 

DATE : 27.6.2016.

Learned Counsel for the applicants, in view of

subsequent developments, seeks liberty to withdraw the Criminal Application. Hence, the Criminal Application is

disposed of as 'withdrawn'.

                                                                  JUDGE                           JUDGE



                                 *jaiswal