Ramu Arjun Nayar vs The State Of Maharashtra
2021 Latest Caselaw 1905 Bom

           Digitally
           signed by
Shagufta   Shagufta Q.
           Pathan
Q.         Date:                                                          11-ba-3283-2019.doc
Pathan     2021.01.29
           11:01:08
           +0530
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL BAIL APPLICATION NO. 3283 OF 2019


                 Ramu Arjun Nayar                                  ...Applicant
                     Versus
                 The State of Maharashtra                          ...Respondent


                 Mr. Mushtaq Shaikh a/w Ms. Deepa Amati i/b Ms. Munira Palanpurwala
                 for the Applicant

                 Mr. A. R. Patil, A.P.P for the Respondent-State


                                            CORAM : REVATI MOHITE DERE, J.

THURSDAY, 28th JANUARY 2021

P.C. :

1 At the outset, as soon as the matter was called out, learned

counsel for the applicant sought leave to withdraw the application with

liberty to file a fresh application before the trial Court, in view of the

judgment of the Delhi High Court in the case of Iqbal Singh vs. State dated

31st July 2020.

2 Accordingly, the application is disposed of as withdrawn with

liberty as prayed.

     SQ Pathan                                                                            1/2
                                                                         11-ba-3283-2019.doc




            3              It is made clear that this Court has not gone into the merits of

the case and if a fresh application for bail is filed, the learned Judge to

consider the same on its own merits, uninfluenced by the withdrawal of this

application.

REVATI MOHITE DERE, J.

SQ Pathan                                                                               2/2