Shrikant Nivruti Mane vs State Of Maharashtra
2023 Latest Caselaw 8358 Bom

2023:BHC-AS:23341-DB



            (10)-APL-334 & 335-22.doc.


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL APPLICATION NO.334 OF 2022

            Mrs. Seema Ahuja                                             ..Applicant
                  Versus
            The State of Maharashtra & Anr.                              ..Respondents

                                               WITH
                                CRIMINAL APPLICATION NO.335 OF 2022

            Shri. Shrikant Nivruti Mane                                  ..Applicant
                  Versus
            The State of Maharashtra & Ors.                              ..Respondent

            Mr. Ashwin Thool i/by Sakshee Chavan, for the Applicant in both
            Applications.
            Mrs. S. D. Shinde, APP for the Respondent/State.
            Ms. P. H. Kantharia a/w Madhuri More, for the Respondent
            No.2/BMC.

                                                  CORAM : NITIN W. SAMBRE &
                                                          R. N. LADDHA, JJ.

DATE : 17th AUGUST, 2023

P.C.

1. Counsel for the Applicants on instructions prays for withdrawal of the applications, as the applicants intend to take recourse to the provisions of Section 220 of the CrPC with a prayer for joint trial based on the judgment of Apex Court in the matter of Amitbhai Anilchandra Shah Vs. Central Bureau of Investigation & Anr. reported in (2013) 6 SCC 348.

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(10)-APL-334 & 335-22.doc.

2. Both the applications as such stand disposed of as withdrawn,

3. Needless to clarify that this Court has not gone into the merits of the matter.

[R. N. LADDHA, J.]                             [NITIN W. SAMBRE, J.]




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