Bombay High Court
Sohail Ratan Sayyed Alias Sunil vs The State Of Maharashtra on 4 June, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/1 11-ba.2661.2018.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.2661 OF 2018
Sohail Ratan Sayyed @ Sunil ...Applicant
Versus
The State of Maharashtra ...Respondent
Ms.Suvidha Patil, i/b Patil Associates, for the Applicant.
Mr.Prashant Jadhav, A.P.P for the Respondent - State.
PSI - N.B.Nalawade, Deonar Police Station.
CORAM : REVATI MOHITE DERE, J.
DATE : 4th JUNE, 2019 P.C. :
1. After arguing for some time, learned counsel for the applicant seeks leave to withdraw this application.
2. Accordingly, the application is dismissed as withdrawn.
REVATI MOHITE DERE, J.
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