Bombay High Court
Manikandan E.K. Kuttan vs State Of Maharashtra on 28 March, 2024
Author: N. R. Borkar
Bench: Prakash D. Naik, N. R. Borkar
2024:BHC-AS:15543-DB
511-WP(ST)-22912-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (ST) NO. 22912 OF 2023
Manikandan E.K. Kuttan ...Petitioner
Versus
State Of Maharashtra ...Respondent
....
Mr. Keshav S. Chavan, Advocate for the Petitioner.
Mr. Y.M. Nakhawa, APP for Respondent - State.
....
CORAM : PRAKASH D. NAIK, &
N. R. BORKAR, JJ.
DATE : 28th MARCH, 2024.
P.C.:
1. Not on board. Taken on board.
2. Learned Advocate for the Petitioner on instructions, seeks permission to withdraw the Petition with liberty to prefer an application for discharge.
3. In view of submission, the Petition is allowed to be withdrawn with liberty as prayed for.
Digitally signed
by SUNNY
SUNNY ANKUSHRAO
ANKUSHRAO THOTE
THOTE Date: 2024.04.02
15:54:20 +0530
4. Hence, Petition is disposed of as withdrawn.
(N. R. BORKAR, J.) (PRAKASH D. NAIK, J.)
Sunny Thote 1 of 1
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