Bombay High Court
Gulam Nabi Khan S/O. Shfiullah Khan And ... vs State Of Maharashtra Thr. Police ... on 30 August, 2018
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
aba587.18.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRI. APPLN. (ABA) NO. 587 OF 2018
Gulam Nabi Khan s/o Shafiullah Khan and others
-Vs.-
State of Mah., thr.PSO, PS Dabki Road, Akoal, Tq.& Dist.Akola
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. S.V.Sirpurkar, counsel for the applicant.
Mr. T.A.Mirza, APP for the respondent.
CORAM : NITIN W. SAMBRE, J.
DATE : 30.08.2018.
Shri Sirpurkar, learned counsel for the applicant, submits that the interim protection earlier granted by this Court be continued for a period of two weeks, as applicant is intending to surrender before the Magistrate and apply for regular bail.
Interim protection is continued for a period of two weeks as prayed for.
If the applicant surrenders before the Court below, the protection shall automatically cease to operate and the bail application of the applicant be decided on its own merits, expeditiously.
In view of above, the learned counsel for the applicant makes a motion to withdraw the criminal application. The criminal application is dismissed as withdrawn.
JUDGE KHUNTE ::: Uploaded on - 31/08/2018 ::: Downloaded on - 01/09/2018 02:34:05 :::