Bombay High Court
Kendrick Anthony Orlando Couthino vs The State Of Maharashtra on 10 December, 2020
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/1 23-BA-980-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.980 OF 2020
Kendrik Anthony Orlando Couthino .... Applicant
versus
State of Maharashtra .... Respondent
.......
• Mr.Umesh Desai, Advocate for Applicant.
• Ms.Pallavi N. Dabholkar, APP for the State/Respondent.
CORAM : SARANG V. KOTWAL, J.
DATE : 10th DECEMBER, 2020 P.C. :
1. During the pendency of this application, the chargesheet is now filed. The learned counsel for the Applicant therefore seeks liberty to withdraw this application and approach the trial Court for the same relief.
2. Permission granted. The application is allowed to be withdrawn with liberty to the Applicant to approach the trial Court for the same relief.
3. Application is disposed of as such.
Digitally signed by Pradeepkumar Pradeepkumar P. Deshmane P. Deshmane Date:
2020.12.11 18:02:37 +0530 (SARANG V. KOTWAL, J.) Nesarikar