Bombay High Court
Mahesh Shivji Dama vs State Of Maharashtra And Anr on 20 June, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 906 ABA 1595-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1595 OF 2022
Mahesh Shivji Dam .. Applicant
Versus
The State of Maharashtra .. Respondent
...
Mrs. Vrishali Raje with Rahul Kharmate and Swapnali Mestry i/b
D.T. Kharmate for the applicant.
Mr. S.V.Gavand, APP for the State.
Mr.M.M. Sanap, Food Safety Officer present.
Mr.A.V. Kandelkar Food Safety Officer, FDA, Gr.Mumbai.
PSI Mrs.Devashri from Malvani police station present.
CORAM: BHARATI DANGRE, J.
DATED : 20th JUNE, 2022 P.C:-
1 On expressing my disinclination to entertain the application, the learned counsel for the applicant seek leave to withdraw the application. Leave granted.
2 Application is disposed off as withdrawn.
( SMT. BHARATI DANGRE, J.) Tilak ::: Uploaded on - 21/06/2022 ::: Downloaded on - 22/06/2022 02:22:07 :::