Dr. Prakash Murlidhar ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 11070 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                             CRI. APPLN. (APL) NO. 798 OF 2018
                              Dr. Prakash Murlidhar Chincholkar
                                             -Vs.-
                                   The State of Maharashtra
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr. R.M.Daga, counsel for the applicant.
                                       Mr. S.D.Shirpurkar, APP for the respondent.



                                                CORAM : MANISH PITALE, J.

DATE : 13.08.2021

This application seeks to challenge judgment and order dated 09/08/2018, passed by the Court of Special Judge and Additional Sessions Judge, Khamgaon, whereby a revision application has been dismissed, thereby confirming order dated 06/02/2018, passed by the Court of Judicial Magistrate First Class, Shegaon District Buldhana, rejecting an application for discharge, filed on behalf of the applicant.

2. This application was argued for some time by the learned counsel for the applicant and when this Court was not inclined to interfere with the impugned orders, on instructions, the learned counsel sought permission to withdraw the present application.

3. Hence, the present application is dismissed as withdrawn.

JUDGE

KHUNTE