Mayank Keshav Sahu vs Union Of India And Anr
2021 Latest Caselaw 1593 Bom

                                                                                  6. BA 1846-19.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL BAIL APPLICATION NO. 1846 OF 2019


                Mayank Keshav Sahu                                   ...Applicant
                     Versus
                State of Maharashtra                                 ...Respondent


                Mr. Rijul Khandare h/f M/s Lalla & Lalla, Advocate for Applicant.
                Ms. Ameeta Kuttikrishnan i/b Ms. Shubhada Khot, Advocae for
                Respondent/NCB.
                Mr. A. R. Patil, A.P.P for the Respondent-State

                                                CORAM : REVATI MOHITE DERE, J.

FRIDAY, 22ND JANUARY 2021 P.C. :

1. In view of the judgment referred by the Apex Court in the case of

Toofan Singh Vs. State of Tamil Nadu in Criminal Appeal No. 152 of

2013, pending the aforesaid application, the learned counsel for the

applicant seeks leave to withdraw the aforesaid application, with liberty to

file a fresh application before the Trial Court, on the basis of the said

judgment.

2. Application is accordingly disposed off as withdrawn, with liberty as

prayed.

Nikita Gadgil                                                                                        1/2




                                                                                    6. BA 1846-19.doc

3. If a fresh application for bail is filed, the Learned Judge to decide the

same on its own merits, uninfluenced of the withdrawal of this application.

4. Application is disposed of.

REVATI MOHITE DERE, J.

Nikita Gadgil                                                                                         2/2