Chakrapani V. Panigrahi vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2245 Bom

                                     DAE                                                    21-APL-1025-2021.doc

                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                      CRIMINAL APPELLATE JURISDICTION

                                                   CRIMINAL APPLICATION NO. 1025 OF 2021

                                Chakrapani V. Panigrahi                                ...Applicant
                                      Versus
                                The State Of Maharashtra And Anr                       ...Respondents

                                Ms. Prabha U. Baddare Advocate for Applicant.
                                Ms. G. P. Mulekar, APP for Respondent-State.


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

                                                                      DATE :    8th MARCH, 2023.

                                P.C.:-

1. Ms. Baddare, learned Advocate for the Applicant, on instructions,

seeks leave to withdraw present Application unconditionally as the

Applicant has been acquitted by the trial Court by its Judgment and Order

dated 11th March 2022.

Leave granted.

2. Application is disposed off as withdrawn.

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

Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date: 2023.03.10 11:30:55 +0530