Pallavi Prashant Balankhe vs 1. The State Of Maharashtra
2017 Latest Caselaw 2742 Bom

                                       {1}
                                                                 criapp304.16.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                CRIMINAL APPEAL NO. 304 OF 2016
                                 
 Pallavi w/o Prashant Balankhe                                    Appellant

          Versus

 The State of Maharashtra
 & others                                                         Respondents

 Mr. R.G. Joshi, advocate for the appellant. 
 Mr. K.D. Mundhe, A.P.P. for Respondent no. 1.
  
                                      CORAM : R.M.BORDE &
                                                     K.K. SONAWANE, JJ.

                                     DATE     : 5th JUNE, 2017

 PER COURT:

  

Learned counsel for appellant, on instructions, seeks leave to withdraw the appeal since the matrimonial disputes between the parties are stated to have been settled.

Considering the request of the appellant, appeal is permitted to be withdrawn and disposed of as such.

  




        ( K. K. SONAWANE )                           ( R.M.BORDE )
                 JUDGE                                    JUDGE

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