Smt. Tarana Sairam Kesiya vs State Of Maharashtra Thr. Police ...
2016 Latest Caselaw 6270 Bom

Citation : 2016 Latest Caselaw 6270 Bom
Judgement Date : 21 October, 2016

Bombay High Court

Smt. Tarana Sairam Kesiya vs State Of Maharashtra Thr. Police ... on 21 October, 2016

Bench: V.M. Deshpande

                                                                                                                     21.10.aba.641.16
                                                                          1




                                                                                                                                   
                          IN THE  COURT OF JUDICATURE AT BOMBAY
                                   NAGPUR BENCH, NAGPUR




                                                                                                 
                           CRIMINAL APPLICATION (ABA) NO.  641/2016
                                  (Smt. Tarana Sairam  Kesiya  vs.  State of Maharashtra )
    ..............................................................................................................................................
    Office Notes, Office Memoranda of




                                                                                                
    Coram, appearances, Court's orders                                                  Court's or Judge's order 
    of directions and Registrar's orders
    ..............................................................................................................................................
                            Mr. R.R. Vyas, Advocate for the applicant 
                            Mr. K.R.Lune, Assistant Public Prosecutor for Respondent




                                                                             
                                                ig               CORAM :   V.M. DESHPANDE, J.

DATED : 21st October, 2016.

Heard the learned counsel for the applicant for quite some time. When this Court was about to dismiss even this second Application, Shri R.R. Vyas, learned counsel submits that he

wish to withdraw the present Application.

The Application stands dismissed as withdrawn.

JUDGE sahare