Rahul Radheshyam Bhomavat vs State Of Maharashtra And Anr
2022 Latest Caselaw 9321 Bom

                            8-WP-410-2022.odt




Kanchan Dhuri




      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION
                    WRIT PETITION NO. 410 OF 2022
Rahul Radheshyam Bhomavat                          ... Petitioner
         Versus
The State of Maharashtra                           ... Respondent
                                    .........
Mr. Advait M. Sethna alongwith Ms. Poushali Roychoudhary,
Advocates instructed by J.A. Udaipuri & Co. for the Petitioner.
Mr. Dinesh P. Adsule, Special Public Prosecutor alongwith Ms. M.M.
Deshmukh, APP for the Respondent-State.
                               .........
                                 CORAM : M.S. SONAK &
                                         N.R. BORKAR, JJ.

DATED : 15th September 2022

P.C. :

1. After this matter was argued for sometime, Mr. Sethna, learned Counsel for the Petition based on instructions seeks leave to withdraw the Petition and to pursue the remedy before the Hon'ble Supreme Court of India where the Petitioner has already instituted a

15th September 2022 8-WP-410-2022.odt

Special Leave Petition to question the Judgment and Order dated 17 th March, 2020 by which the Petitioner's Application for anticipatory bail was rejected.

2. Accordingly, we grant leave with liberty as prayed for.

                              (N.R. BORKAR, J)                                       (M.S. SONAK, J)
           Digitally signed
           by KANCHAN
KANCHAN    PRASHANT
PRASHANT   DHURI
DHURI      Date:
           2022.09.15
           18:21:58 +0530





                                                             15th September 2022