Pandurang @ Manohar Mahadeo ... vs State Of Maharashtra, Through ...
2016 Latest Caselaw 3386 Bom

276apl255.15                                                                                                         1/1


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




                                                                                                               
                         Criminal Application (APL) No.255 of 2015 




                                                                                      
                 (Pandurang @ Manohar Mahadeo Tohare 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.A.B.Mirza, 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.

At the request of Mr.A.B.Mirza, learned Counsel

for the applicants, the Criminal Application is allowed to be withdrawn with liberty to file an application for discharge.

Interim protection which was granted by this Court shall continue to operate for a period of three weeks

from today so as to enable the applicants to take necessary steps in accordance with law.

                                                                  JUDGE                           JUDGE



                                 *jaiswal