Foram D/O Tushar Ruparel vs The State Of Maharashtra
2022 Latest Caselaw 9381 Bom

                                                  13.WP3241.2022.DOC




                       Talwalkar


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL WRIT PETITION NO. 3241 OF 2022

                       Ms. Foram D/o. Tushar Ruparel.                    ... Petitioner.
                             Versus
                       The State of Maharashtra                          ...Respondent.

                       Mr. Sushil Upadhyay, Advocate for Petitioner.

                       Ms. M.M. Deshmukh, APP, for Respondent-State.


          Digitally
          signed by
                                                 CORAM:                  M.S. SONAK &
                                                                         N.R. BORKAR, JJ.

ARUNA S ARUNA S TALWALKAR TALWALKAR Date:

2022.09.16 15:17:46 +0530 DATED : 16th September 2022

P.C.:

1. Learned Counsel for the Petitioner seeks leave to withdraw this Petition with liberty to file appropriate proceedings under the Code of Criminal Procedure, 1973, including resorting to the remedy of invoking section 156 (3) of the CR.P.C. In our judgment, request is appropriate, and therefore, we grant the Petitioner, leave to withdraw this Petition, with liberty as prayed for. The Petition is disposed of accordingly.

2. All concerned to act on the authenticated copy of this order.

N.R.BORKAR, J. M. S. SONAK, J.

12th September 2022