Bhiku Jaysingh Kambale vs Vikas Amrut Tupe And Anr
2025 Latest Caselaw 5739 Bom

Bombay High Court

Bhiku Jaysingh Kambale vs Vikas Amrut Tupe And Anr on 17 September, 2025

                      Neeta Sawant                                                    907-ALP-197-2024.docx
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION
                                         CRIMINAL APPLICATION NO. 197 OF 2024
                                                       (FOR LEAVE TO APPEAL)


                      Mr. Bhiku Jaysingh Kambale                                              .....Applicant/
                                                                                                Appellant
                           : Versus :
                      Mr. Vikas Amrut Tupe & Anr.                                             ....Respondents

                      Mr. Sandeep S. Salunkhe, for the Applicant.
                      Mr. Balraj B. Kulkarni, APP for Respondent No.2-State.


                                                                  CORAM : SANDEEP V. MARNE, J.

                                                                  DATED :     17 SEPTEMBER 2025.
                      P.C :

                      1)                In view of judgment of the Apex Court in M/s. Celestium

Financial Versus. A. Gnanasekaran1, the learned counsel appearing for the Applicant, on instructions, seeks leave to withdraw the Application with liberty to file Appeal before the Sessions Court under Proviso to Section 372 of the Code of Criminal Procedure, 1973. Reserving the liberty so prayed for, the Application is permitted to be withdrawn and disposed of.

2) The Applicant would be at liberty to take recourse to the provisions of the Limitation Act, 1963 while computing the period of limitation in filing the Appeal before the Sessions Court.

NEETA
SHAILESH
SAWANT                                                                     [SANDEEP V. MARNE, J.]





                      1    2025 SCC Online 1320

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Wednesday, 17 September 2025