Shrinath Ashok Badade vs The State Of Maharashtra
2018 Latest Caselaw 1215 Bom

                                 Megha                                         35_aba_1685_2018.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                              ANTICIPATORY BAIL APPLICATION NO. 1685 OF 2018

           Shrinath Ashok Badade                                           ...Applicant
                         Versus 
           The State of Maharashtra                                       ...Respondent
                                             .....
           Mr. Tejas Hilage for the Applicant.
           Mrs. J.S. Lohokare, APP for the Respondent-State.
           Mr. S.R. Chikhale, Head Constable, Saswad Police Station, present.


                                                  CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 8th OCTOBER, 2018.

P.C.:-

After arguing the matter for some while, the learned

counsel for the Applicant seeks leave to withdraw the application.

Leave is granted.

2. The application is dismissed as withdrawn.

(SMT. ANUJA PRABHUDESSAI, J.)

Megha Digitally signed by Megha Shridhar Shridhar Parab Date: 2018.10.11 Parab 14:39:57 +0530

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