Ishwarchand Ramkishan Agarwal vs The State Of Maharashtra
2021 Latest Caselaw 4720 Bom

                                                  1/1                  14 BA 3196-19.doc


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION
                                 BAIL APPLICATION NO. 3196 OF 2019
         Digitally
         signed by
Manali   Manali P.
P.
         Tilak
         Date:        Ishwarchand Agarwal                       .. Applicant
Tilak
                           Versus
         2021.03.15
         17:29:16
         +0530
                      The State of Maharashtra                  .. Respondent

                                                      ...
                      Mr. Parikshit P. Chakurkar for the applicant.
                      Mr. Y.Y. Dabake, APP for the State.

                                  CORAM: BHARATI DANGRE, J.

DATED : 15th MARCH 2021

P.C:-

1 Learned counsel for the applicant being confronted with the Constitution Bench judgment in case of Vijay Singh Jadeja Vs. State of Gujarat, and when he propose to argue his application in the premise of non-compliance of the imperative mandate contained in Section 50 of the NDPS Act, he seek permission to withdraw the said application. 2 Application is permitted to be withdrawn and disposed of as such.

SMT. BHARATI DANGRE, J

Tilak