Rajkumar Ramrao Jondhale vs 1. The State Of Maharashtra
2017 Latest Caselaw 9127 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                   CRIMINAL APPLICATION NO. 2714 OF 2016

                       RAJKUMAR RAMRAO JONDHALE.
                                    VERSUS
                       1. THE STATE OF MAHARASHTRA.
                                        ...
                     Advocate for Applicant : Kalani Pravin N.
                       APP for Respondents: Mr.D.R.Kale


                                      ...
                                 CORAM : S.S.SHINDE &
                                          MANGESH S. PATIL,JJ.

DATE : 28/11/2017

PER COURT :-

The learned counsel for applicant on instructions seeks leave to withdraw the application with further liberty to file application for discharge before the concerned Court in view of the fact that charge sheet has already been filed. Application is disposed of as withdrawn with liberty as prayed for.

(MANGESH S. PATIL,J.) (S.S.SHINDE,J.) umg/