Anil S/O. Ramnarayan Agrawal vs State Of Maharashtra Thr. P.S.O. ...
2016 Latest Caselaw 6430 Bom

                                                                                                                      27.10.apl.738.16
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                              THE  COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR




                                                                                                 
                           CRIMINAL APPLICATION (APL) NO.  738/2016
                (Anil  s/o Ramnarayan Agrawal   vs.   The State of Maharashtra and  another )
    ..............................................................................................................................................
    Office Notes, Office Memoranda of




                                                                                                
    Coram, appearances, Court's orders                                                  Court's or Judge's order 
    of directions and Registrar's orders
    ..............................................................................................................................................
                Mr. Pradip Mahalle, Advocate for the applicant 
                Ms.  M.H.Deshmukh, Assistant Public Prosecutor for Respondents




                                                                             
                                                                 CORAM :   B.P. DHARMADHIKARI 
                                                ig                           & A.S. CHANDURKAR, JJ.

DATED : 27th October, 2016.

Heard.

Leave is sought to withdraw the present matter as all four brothers, who are alleged to be co-accused, have decided to challenge the registration of First Information Report, jointly.

Learned A.P.P. is opposing withdrawal and grant of liberty.

This Court has till date, not issued notice in the matter.

Hence, in terms of withdrawal pursis No. 3804/2016, we grant leave to withdraw, with liberty. However filing of this proceeding and present order shall be pointed out to Court while

filing fresh proceeding.

Disposed of as withdrawn.

                                                    JUDGE                                               JUDGE
    sahare