Bombay High Court
Balram S/O. Ramnath Yadav vs State Of Maharashtra Thr. P.S.O., ... on 7 January, 2021
Bench: V.M. Deshpande, Anil S. Kilor
1 070121apl89.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION [APL] NO. 89 OF 2019
BALRAM S/O RAMNATH YADAV AND OTHERS
VERSUS
STATE OF MAH. THRU. P.S.O., P.S., KHAPARKHEDA, DIST. NAGPUR AND ANOTHER
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. Mahesh V. Rai, Advocate for the applicants
Mr. S. M. Ghodeswar, A. P. P. for the non-applicant no.1/State
CORAM : V. M. DESHPANDE and ANIL S. KILOR, JJ.
DATE : JANUARY 07, 2021.
1. Heard Mr. Mahesh Rai, learned counsel for the applicants.
2. Learned counsel for the applicants submits that during pendency of this application, the charge-sheet has been filed and therefore, he has instructions from his clients to withdraw this application since they wish to file fresh application under section 482 of the Code of Criminal Procedure challenging the charge-sheet.
3. The criminal application is disposed of as withdrawn with liberty to the applicants to file fresh application under Section 482 of the Code of Criminal Procedure setting up challenge to the charge-sheet.
JUDGE JUDGE
Diwale
Digitally signed
Parag by Parag
Diwale
Diwale Date:
2021.01.07
17:05:57 +0530