Bombay High Court
Shamrao Vitthal Tevare vs The State Of Maharashtra on 21 December, 2020
Author: Prakash D. Naik
Bench: Prakash D. Naik
7-BA-2887-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.2887 OF 2019
Shamrao Vitthal Tevare ... Applicant
Versus
The State of Maharashtra ... Respondent
.....
Ms. Saili N. Dhruv i/b Mr. Kuldeep Patil, Advocate for the Applicant.
Ms. Veera Shinde, APP for the Respondent - State.
.....
CORAM : PRAKASH D. NAIK, J.
DATE : 21st DECEMBER, 2020.
PER COURT:
1. Learned advocate for the applicant on instruction seeks permission to withdraw this application, since the trial had already commenced and it is likely to be concluded shortly. In view of submission, application is allowed to be withdrawn and stands disposed of accordingly.
2. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(PRAKASH D. NAIK, J.)
Digitally signed by
Manish Manish S. Thatte
S. Thatte Date: 2020.12.22
13:15:50 +0530
Sajakali Jamadar 1 of 1