Shivaji Nayku Mane vs The State Of Maharashtra
2021 Latest Caselaw 9834 Bom

                           Megha                            19_ba_1248_2019.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                           BAIL APPLICATION NO.1248 OF 2019

                           Shivaji Nayku Mane                                ...Applicant
                                           Versus
                           The State of Maharashtra                        ...Respondent
                                                              ....
                           Mr. Arjun S. Pawar for the Applicant.
                           Mr. P.H. Gaikwad, APP for the Respondent-State.


                                                CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 27th JULY, 2021.

P.C.:-

Learned counsel for the Applicant states that the Applicant

has been acquitted and seeks leave to withdraw the application.

Learned APP has placed on record copy of the judgment dated

10/07/2020 in Sessions Case No.7 of 2019. Leave is granted.

2. The application is dismissed as withdrawn.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

PARAB 2021.07.28 15:15:17 +0530