Raj Vishnu Patil vs State Of Maharashtra
2024 Latest Caselaw 1640 Bom

Bombay High Court

Raj Vishnu Patil vs State Of Maharashtra on 19 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

2024:BHC-AS:2694                                                                     1-BA-159-2022.DOC




                                                                                                         Gitalaxmi



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION
                                           BAIL APPLICATION NO. 159 OF 2022
                          Raj Vishnu Patil                                                     ...Applicant
                                Versus
                          The State of Maharashtra                                          ...Respondent


                          Mr. Niranjan Bhavake, with Ms. Drishti Madhani & Ms. Meghna i/b.
                               Bhavake Associates, for the Applicant.
                          Mr. M. G. Patil, APP, for the Respondent-State.


                                                        CORAM       Dr. Neela Gokhale, J.

                                                        DATED:      19th January 2024
                          PC:-

1. Ms. Drishti Madhani, learned Counsel appearing for the Applicant informs the Court that the Applicant is already acquitted vide judgment and order dated 16th September 2023 passed in Sessions Case No. 241 of 2020 and hence, the present bail application does not survive. She seeks liberty to withdraw the application. Leave to withdraw the application is granted.

2. The bail application is disposed as withdrawn.

(Dr. Neela Gokhale, J.) GITALAXMI KRISHNA KOTAWADEKAR

th 19 January 2024