Lalit Kashinath Bhandari vs State Of Maharashtra
2022 Latest Caselaw 5687 Bom

                                 1/1                      4 BA-353-22.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
                   BAIL APPLICATION NO.353 OF 2022


Lalit Kashinath Bhandari                     ..     Applicant

                       Versus

The State of Maharashtra                     ..     Respondent
                                       ...


None for the Applicant.
Mr.S.H.Yadav, A.P.P. for the State/Respondent.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 21st JUNE, 2022

P.C:-

1. None for the applicant.

2. The praecipe states that the applicant is convicted for life imprisonment by the Dindoshi Sessions Court in Sessions Case No.195 of 2017, vide judgment dated 20/04/2022. In the wake of the above, the application is stated to have become infructuous and sought to be withdrawn.

3. Accepting the said statement, the application is disposed off, as withdrawn.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar