Ghulam Ahmed Kallu vs Union Of Inidia And Anr
2021 Latest Caselaw 1393 Bom

            Digitally
            signed by
Shagufta    Shagufta
            Q. Pathan
Q.          Date:                                                              33-ba-2674-2019.doc
Pathan      2021.01.22
            17:13:14
            +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL BAIL APPLICATION NO. 2674 OF 2019


                    Gulam Ahmed Kallu                                  ...Applicant
                        Versus
                    Union of India & Anr.                               ...Respondents


                    Mr. Ayaz Khan for the Applicant

                    Ms. S. V. Sonawane, A.P.P for the Respondent No.2-State


                                               CORAM : REVATI MOHITE DERE, J.

WEDNESDAY, 20th JANUARY 2021

P.C. :

1 Learned counsel for the applicant submits that during the

pendency of this application, the Supreme Court has delivered a judgment

in Tofan Singh vs. State of Tamil Nadu 1. He submits that in view of the

aforesaid judgment, which is delivered by the Apex Court, post the

rejection of the applicant's first bail application, the applicant desires to

withdraw the aforesaid application with liberty to file a fresh application in

the trial Court in view of the change of circumstance i.e. the judgment

rendered in Tofan Singh (supra).

    1    2020 SCC OnLine SC 882

        SQ Pathan                                                                              1/2
                                                                       33-ba-2674-2019.doc




            2            Accordingly, the application is disposed of as withdrawn with

            liberty as prayed.



            3            If an application for bail is filed, the learned Judge to decide

the same as expeditiously as possible and preferably within 6 weeks from

the date of filing of such application.

REVATI MOHITE DERE, J.

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