Ashish Waman Dongardive vs He State Of Maharashtra
2025 Latest Caselaw 2316 Bom

Bombay High Court

Ashish Waman Dongardive vs He State Of Maharashtra on 14 August, 2025

Author: Amit Borkar

Bench: Amit Borkar

2025:BHC-AS:35202
                                                                                        901-ba-5443-2024.doc


                         Shabnoor
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                              BAIL APPLICATION NO.5443 OF 2024
           Digitally
           signed by
           SHABNOOR
  SHABNOOR AYUB
  AYUB
  PATHAN
           PATHAN
           Date:
           2025.08.14
                         Ashish Waman Dongardive                          ... Applicant
           15:21:14
           +0530
                                    V/s.
                         The State of Maharashtra                         ... Respondent



                         Mr. Vivek Thakare a/w Mr. Navkar Jain for the
                         applicant.
                         Mrs. Mahalakshmi Ganapathy, APP for the State -
                         respondent.



                                                        CORAM    : AMIT BORKAR, J.

                                                        DATED    : AUGUST 14, 2025
                         P.C.:

1. The learned Advocate for the applicant has filed a praecipe seeking withdrawal of the present application on the ground that the trial has concluded, and the matter is now at the stage of judgment. Accordingly, the applicant seeks to withdraw the application unconditionally.

2. Permission, as prayed is, granted.

3. The Bail Application is, therefore, dismissed as withdrawn.

(AMIT BORKAR, J.)