Bombay High Court
Vipul Mohanlal Gupta And Ors S vs The State Of Maharashtra And Anr on 26 February, 2021
Author: Manish Pitale
Bench: S.S. Shinde, Manish Pitale
1/1 937 APL-163.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.163 OF 2021
Vipul Mohanlal Gupta & Ors. .. Applicants
Vs.
The State of Maharashtra & Anr. .. Respondents
...
Ms. Racheeta R. Dhuru for the applicant.
Dr. F.R. Shaikh, A.P.P. for respondent-State.
...
CORAM: S.S. SHINDE &
MANISH PITALE, JJ.
DATED : 26TH FEBRUARY, 2021. P.C:-
1. Learned counsel appearing for the applicants, on instructions, seeks permission to withdraw the application.
2. Leave granted.
3. Criminal application is dismissed as withdrawn.
(MANISH PITALE, J.) (S.S. SHINDE, J.) AJN ::: Uploaded on - 26/02/2021 ::: Downloaded on - 27/02/2021 00:00:21 :::