Bombay High Court
Shaikh Moin Shaikh Mehmood vs The State Of Maharashtra on 4 August, 2020
Author: V. K. Jadhav
Bench: V. K. Jadhav
1 944-BA.595-20 & Anr.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
944 BAIL APPLICATION NO.595 OF 2020
SHAIKH MOIN SHAIKH MEHMOOD
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Ms. Jain Madhuri B. And Mr. Nikhil
Jaiswal.
APP for Respondent-State : Mr. B. V. Virdhe.
...
WITH
BAIL APPLICATION NO.708 OF 2020
SHAIKH AVEJ @ ABBU S/O SHAIKH MAHEMOOD
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Gaurav L. Deshpande.
APP for Respondent-State : Mr. B. V. Virdhe.
...
CORAM : V. K. JADHAV, J.
DATE : 04.08.2020
PER COURT :-
1. The learned counsel for the applicants, on instructions, seeks leave to withdraw both the applications with liberty to file an applications for regular bail before the Sessions Court after filing of the charge-sheet.
2. Leave granted.
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2 944-BA.595-20 & Anr.odt
3. Both the applications are dismissed as withdrawn with liberty to the applicants to file an applications for regular bail before the Sessions Court after filing of the charge-sheet.
(V. K. JADHAV, J.) ...
vmk/-
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