Bombay High Court
Sohek @Chuha Nijam Solankar vs Superintendent Of Sangli Dist. Jail And ... on 26 June, 2019
Author: A.M. Badar
Bench: Indrajit Mahanty, A.M. Badar
(3)WP-3396-18.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.3396 OF 2018
Sohek @ Chuha Nijam Solankar ] ..Petitioner.
v.
Superintendent of Sangli Dist. Jail & Anr.] ..Respondents.
Mr.Jayant J. Bardeskar, for the Petitioner.
Mr.J.P.Yagnik, APP for the State.
CORAM : INDRAJIT MAHANTY &
A.M. BADAR, JJ.
DATE : 26th June, 2019.
P.C.
1] Learned counsel for the Petitioner on instructions
submits that with passage of time the Petition has become infructuous. Hence, he prays for withdrawal of the suit.
2] Accordingly, Writ Petition No.3396 of 2018 stands dismissed as withdrawn.
[A.M. BADAR, J] [INDRAJIT MAHANTY, J] 1/1 ::: Uploaded on - 27/06/2019 ::: Downloaded on - 28/06/2019 01:17:30 :::