Vikas Bhikaji Raut vs The State Of Maharashtra And Anr
2022 Latest Caselaw 9256 Bom

Citation : 2022 Latest Caselaw 9256 Bom
Judgement Date : 14 September, 2022

Bombay High Court

Vikas Bhikaji Raut vs The State Of Maharashtra And Anr on 14 September, 2022

Bench: Bharati Dangre

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                   BAIL APPLICATION NO.162 OF 2022


Vikas Bhikaji Raut                             .. Applicant
                         Versus
The State of Maharashtra                       .. Respondent
                                         ...

Mr. Onkar A. Wable for the applicant.
Mrs.Rutuja Ambekar, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 14th SEPTEMBER 2022 P.C:-

1 The learned counsel for the applicant seek withdrawal of the application since he is acquitted by the trial Court under judgment dated 26/8/2022.

2 Accepting the aforesaid statement, application is disposed off as withdrawn.

( SMT. BHARATI DANGRE, J.)

Tilak

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