Madhav S/O. Madhukar Edke Through ... vs The Superintendent, Nashik Road, ...
2021 Latest Caselaw 10557 Bom

                                     1                    961-CRWP-829-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                961 CRIMINAL WRIT PETITION NO.829 OF 2021

                  MADHAV S/O. MADHUKAR EDKE
            THROUGH BROTHER AKASH S/O. MADHUKAR EDKE

                                    VERSUS

         THE SUPERINTENDENT, NASHIK ROAD, CENTRAL JAIL,
           JAIL ROAD NASHIK ROAD, NASHIK, DIST. NASHIK.
                               ...

  Advocate for Petitioner : Mr Gaurav Deshpande h/f Mr Quadri Syed Md.
                               Saquebuddin
                APP for Respondent: Mr Anand S. Shinde


                                CORAM : V.K. JADHAV AND
                                        SHRIKANT D. KULKARNI, JJ.

                                DATE      : 6th AUGUST, 2021


 PER COURT :

1. In view of the ratio laid down by the Full Bench Judgment in a

criminal case No. 2073/2020, the learned counsel for the petitioner seeks

leave to withdraw this petition with liberty to the petitioner.

2. The learned counsel for the petitioner, on instructions submits

that the petitioner would file writ petition before the Principal Seat.

3. Leave granted.

4. The writ petition is disposed of as withdrawn.

[ SHRIKANT D. KULKARNI, J. ] [ V.K. JADHAV, J. ]

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