Manohar @ Kalya @ Manya S/O Shripat ... vs The State Of Mah. Thr. P.S.O. ...
2022 Latest Caselaw 8412 Bom

                                                             1/1                        917-Appeal 537.2022

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR
                                      CRIMINAL APPEAL NO. 537 OF 2022
            Manohar @ Kalya @ Manya S/o Shripat Panchbudhe vs. State of Maharashtra
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. Ashwin Wasnik, Advocate for appellant. Mr. A. S. Fulzele, APP for respondent State.

                                                   CORAM        :      MANISH PITALE AND
                                                                       VALMIKI SA MENEZES JJ.
                                                   DATE         :      25/08/2022

Mr. Wasnik, learned counsel appearing for the appellant at the outset submits that the appellant herein has already filed Criminal Appeal No.442 of 2022 challenging the very same impugned judgment and order. It is submitted that the learned counsel appearing for the appellant in the said appeal was not informed about the same.

2. In this backdrop, the learned counsel for the appellant seeks permission to withdraw the present appeal.

3. The present appeal is disposed as withdrawn.

Digitally signed byRAVIKANT CHANDRAKANT KOLHE JUDGE JUDGE Signing Date:25.08.2022 19:25

KOLHE