Sushant Tapan Pore vs Vikas Tolachand Jain And Anr
2023 Latest Caselaw 1131 Bom

                                                      1.WP.768.2022.doc




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

             CRIMINAL WRIT PETITION NO.768 OF 2022

Sushant Tapan Pore                                          Petitioner
      versus
Vikas Tolachand Jain and another                            Respondents

Adv.Swapnesh Salvi with Adv.Ummehoni Tambawala                            h/for
Adv.R.G.Gadgil, Advocate for Petitioner.
Mrs.M.H.Mhatre, APP, for State.
Mr.Sujit B. Shelar, Advocate for Respondent no.1.

                          CORAM :       A.S.GADKARI AND
                                        PRAKASH D.NAIK, JJ.

                          DATE      :   2nd February 2023
PC :

1. Learned Advocate for Petitioner submitted that, present

petition is filed erroneously instead of filing an Appeal impugning

Judgment and Order dated 26th September 2017. He therefore seeks

leave to withdraw present petition with liberty to prefer an Appeal

against acquittal as per the provisions of Cr.P.C.

Leave and liberty granted.

2. Writ Petition is disposed off as withdrawn with aforesaid

liberty.

(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.)

MST