Bombay High Court
Hrithik Dharmendra Kagada vs The State Of Maharashtra on 21 October, 2020
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 26 BA(st)-1732.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION (ST.) NO.1732 OF 2020
Hrithik Dharmendra Kagada .. Applicant
Vs.
The State of Maharashtra .. Respondent
...
Mr. Dilip H. Shukla for the Applicant.
Mrs.A.A.Takalkar, A.P.P. for the State.
...
CORAM: SMT. BHARATI DANGRE, J.
DATED : 21ST OCTOBER, 2020 P.C:-
1. After arguing the application for considerable length of time and when I showed my disinclination to grant any relief, the leaned counsel appearing for the applicant seek leave of this Court to withdraw the application.
2. Leave granted.
3. The application stands disposed of as withdrawn.
SMT. BHARATI DANGRE, J.
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