Juliana Mutale vs Directorate Of Revenue ...
2023 Latest Caselaw 3931 Bom

2023:BHC-AS:11829

                                                                                3 ba 3242-22.doc

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                              BAIL APPLICATION NO. 3242 OF 2022

               Juliana Mutale                                    ..Applicant

                              v/s.

               Directorate of Revenue Intelligence
               & Anr.                                            ..Respondents

               Mr. Ayaz Khan for the Applicant.
               Ms. Ruju Thakker a/w. Ms. Prerna Thakkar for the DRI.
               Mr. R.M.Pethe, APP for the State.

                                        CORAM : ANUJA PRABHUDESSAI, J.

DATED : 19th APRIL, 2023.

P.C.

1. Learned Counsel for the Applicant states that in view of the

recent judgment of the Honourable Supreme Court, he wishes to

file fresh application before the Sessions Court. He therefore seeks

leave to withdraw the application.

2. Leave with liberty granted. Application is dismissed as

withdrawn.

3. It is made clear that this Court has not gone into the merits of

the matter. Fresh application, if filed, shall be decided on its own

merits.

                                               (ANUJA PRABHUDESSAI, J.)


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