Ravin Chintaman Patil vs State Of Maharashtra
2023 Latest Caselaw 8807 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
       INTERIM APPLICATION ST NO.13529 OF 2023
                         IN
    CRIMINAL REVISION APPLICATION ST NO. 13469 OF
                        2023


Ravin Chintaman Patil                            .. Applicant
                            Versus
State of Maharashtra                             .. Respondent
                                           ...

Ms.Nilima C. Sarvagod i/b Onkar Warange for the applicant.
Mr.Y.M. Nakhwa, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 28th AUGUST, 2023 P.C:-

1 Learned counsel for the applicant seek permission to withdraw the Revision Application as according to her, inadvertently, the present proceedings are filed and she is desirous of filing Criminal Appeal being aggrieved by judgment under which the applicant stand convicted by the Special Court. Permission granted.

2 Application stand disposed off with liberty to permit to file Criminal Appeal.

Tilak





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3                 Needless to state that since the wrong remedy was

being prosecuted, the applicant is entitled to seek condonation of delay on the said ground, while appeal is filed.

( SMT. BHARATI DANGRE, J.)

Tilak