P.N. Murlidharan Pillai vs The State Of Maharashtra
2023 Latest Caselaw 10313 Bom

2023:BHC-AS:29207

                                                1/1                 3 REVN-79-2007.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRIMINAL APPELLATE JURISDICTION
                           REVISION APPLICATION NO. 79 OF 2007

               P.N. Murlidharan Pillai                          .. Applicant
                                Versus
               The State of Maharashtra                         .. Respondent
                                                      ...

               Mr. H.S. Chavan for the applicant.
               Mr. S.R. Agarkar, APP for the State.

                                         CORAM: BHARATI DANGRE, J.

DATED : 5th OCTOBER, 2023 P.C:-

1 The learned counsel for the applicant would submit that in the wake of his acquittal in the Special Case No. 18 of 2002, he seek permission to withdraw the Revision Application as it has been rendered infructuous.

He has also placed on record judgment dated 29/08/2022, passed by the Special Court for CBI Greater Bombay.

Accepting the aforesaid statement, the Revision Application stands disposed off as withdrawn.

( SMT. BHARATI DANGRE, J.)

Ashish