Bombay High Court
Ashiya Ajij Irani @ Jafari @ Saiyyad vs The State Of Maharashtra And Anr on 3 October, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/1 925-aba.2156.2019.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.2156 OF 2019
Ashiya Ajij Irani @Jafari @Saiyyad ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr.V.K.Rai, for the Applicant.
Mr.P.H.Gaikwad-Patil, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 3rd OCTOBER, 2019 P.C. :
1. Learned Counsel for the applicant seeks leave to withdraw this application as he intends to file an appropriate Petition before the Division Bench, in view of the Judgment of the Division Bench of this Court dated 13th September, 2019, passed in Writ Petition No.913 of 2019 - Surjitsingh Bhagatsingh Gambhir v/s The State of Maharashtra.
2. The Application is accordingly disposed of as withdrawn.
3. It is made clear, that the application has not been heard on merits.
REVATI MOHITE DERE, J.
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