Mahesh Shamrao Ingale vs The State Of Maharashtra
2021 Latest Caselaw 2259 Bom

                                                                        1. Cri. B. A. No. 1150-2019.doc




Anand            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION

                             BAIL APPLICATION NO. 1150 OF 2019

         Mahesh Shamrao Ingale                                               .Applicant

                       Vs.

         The State of Maharashtra                                            .Respondent

         None for the Applicant
         Mr. A. R. Patil, APP, for the Respondent - State

                           CORAM       :      REVATI MOHITE DERE, J.

                           DATE        :      03.02.2021
         P. C.

         .                 By a praecipe the Applicant seeks leave to withdraw the

aforesaid Application, as it is rendered infructuous. It is stated in the

praecipe that in the case pending against the Applicant, in which the

Applicant has sought bail has concluded and the Applicant has been

convicted in the said case vide Judgment and Order dated 11.12.2020.

2. Considering the aforesaid, the Application is disposed of, as

withdrawn.

(REVATI MOHITE DERE, J.)