Pradip @ Pintu Parshuram Tasambad ... vs The State Of Maharashtra
2021 Latest Caselaw 6433 Bom

                                                       3-ba-1289-2020




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION

                    BAIL APPLICATION NO.1289 OF 2020

Pradip @ Pintu Parshuram Tasamabad & Anr.        ..Applicant
     V/s.
The State of Maharashtra                         ..Respondent
                               ----
Ms.Keral Mehta i/b Mr.Vivek Punjabi for the Applicant.

Mrs.Prajakta P. Shinde, APP for the Respondent-State.
                                  ----
                             CORAM : C.V. BHADANG, J.

                             DATE     : 09th APRIL 2021

P.C.


.                 The learned counsel for the applicant states that the

trial has concluded and the sessions case is now reserved for

judgment. In such circumstances, the learned counsel for the

applicant on instructions seeks leave to withdraw the application.

The Criminal Application is disposed of as withdrawn.

C.V. BHADANG, J.

    N.S. Kamble                                                  page 1 of 1