Bombay High Court
Sangita Vijay Nair vs The State Of Maharashtra on 18 September, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
aba.1569.19.928.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1569 OF 2019
Sangita Vijay Nair ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Chetan Mali for the Applicant
Ms. P. P. Shinde, A.P.P for the Respondent-State
PSI Mr. A. L. Borgalli from Kalachowk Police Station, Mumbai, is present
CORAM : REVATI MOHITE DERE, J.
WEDNESDAY, 18th SEPTEMBER 2019 P.C. 1 In view of the judgment of the Division Bench of this Court (Coram : Shri Ranjit More & Smt. Bharati Dangre, JJ.) dated 13 th September 2019 passed in Criminal Writ Petition No. 913 of 2019 (Surjitsingh Bhagatsingh Gambhir vs. The State of Maharashtra), learned counsel for the applicant seeks leave to withdraw the application with liberty to adopt the appropriate proceedings.
2 Accordingly, the application is disposed of as withdrawn, with liberty as prayed.
SQ Pathan 1/2 ::: Uploaded on - 20/09/2019 ::: Downloaded on - 20/09/2019 21:03:42 :::aba.1569.19.928.doc 3 It is made clear that this application has not been heard on merits.
REVATI MOHITE DERE, J.
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