Bombay High Court
Khairullah Shukrullah Shah @ ... vs The State Of Maharashtra And Anr on 8 September, 2021
Author: Prakash D. Naik
Bench: Prakash D. Naik
10-Aba-2178-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 2178 OF 2021
Khairullah Shukrullah Shah @ Khairullah Khan ... Applicant
Versus
The State of Maharashtra ... Respondent
.....
Mr. Vishal Deshmukh, Advocate for the Applicant.
Mr. R. M. Pethe, APP for the Respondent - State.
Mr. Ashok L. (A.P.I.) Malvani Police Station, Present.
.....
CORAM : PRAKASH D. NAIK, J.
DATE : 8th SEPTEMBER, 2021. PER COURT:
. The application was heard. Since the Court was not inclined to grant relief, learned counsel for the applicant on instructions seeks permission to withdraw this application. Hence, application is allowed to be withdrawn and stands disposed of accordingly.
(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:
JAMADAR 2021.09.09
12:00:13
+0530
Sajakali Jamadar 1 of 1