Kiran Sopanrao Dake vs The State Of Maharashtra
2024 Latest Caselaw 829 Bom

Bombay High Court

Kiran Sopanrao Dake vs The State Of Maharashtra on 12 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:534-DB
                                                                           902-APPLN-4466-23.odt




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD

                            CRIMINAL APPLICATION NO. 4466 OF 2023
                                          IN/WITH
                            CRIMINAL APPEAL (ST) NO. 12650 OF 2023

         Kiran Sopanrao Dake                             ..APPLICANT/APPELLANT
                VERSUS
         State of Maharashtra                            ..RESPONDENT

                                              ....

Mr. C.C. Deshpande, Advocate h/f Mr. S.S. Palnitkar, Advocate for applicant Ms. V.S. Chaudhary, A.P.P. for respondent - State ....

CORAM : R.G. AVACHAT AND NEERAJ P. DHOTE, JJ DATE : 12th JANUARY, 2024

PER COURT :

1. Learned counsel for the applicant/appellant, on instructions, seeks

withdrawal of present application and appeal since the applicant/appellant

has preferred another application and appeal against judgment and order of

conviction.

2. In view of above, criminal application and appeal stand disposed

of as withdrawn.

( NEERAJ P. DHOTE, J. ) ( R.G. AVACHAT, J. ) SSD