Kaluram Hukmaram Devasi vs Union Territory Of Daman And Diu ...
2022 Latest Caselaw 7729 Bom

                                                                         2-BA-587-2021=.doc


                       Uday S. Jagtap


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                           BAIL APPLICATION NO. 587 OF 2021

                       Kaluram Hukmaram Devasi                           .. Applicant

                               Vs.

                       Union Territory of Daman and
                       Diu and Anr.                                      .. Respondents

                                                        .....
                       Mr. Karl P. Rustomkhan for the applicant
                       Mr. Hiten Venegaonkar for the respondent - UOI
                       Ms. Veera Shinde, APP for the respondent - State
                                                        .....

                                                   CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 5 th AUGUST, 2022. P.C.

1. Learned Counsel for the applicant, on instructions, seeks to withdraw the application since the Special Court, Daman by judgment and order dated 7th July, 2022 has disposed off the said case.

2. As such, Bail Application stands disposed off as withdrawn.

(PRITHVIRAJ K. CHAVAN, J.)

Digitally signed by UDAY UDAY SHIVAJI SHIVAJI JAGTAP Date:

JAGTAP 2022.08.06 16:33:02 +0530 1 of 1