Bombay High Court
Surjeet Ashish Chaturvedi And Ors vs The State Of Goa And Anr on 1 January, 2021
Author: N.R.Borkar
Bench: N.R.Borkar
(501)ABA-1130-20.doc
rkmore
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1130 OF 2020
Surjeet Ashish Chaturvedi & 4 Ors. ] .. Applicants
V/s.
The State of Goa & Anr. ] ... Respondents
Mr.Dheeraj Panchange, for Applicants.
Mrs.P.P. Shinde, APP for State/Respondent No.2.
CORAM : N.R.BORKAR, J.
DATE : 1st JANUARY, 2021.
(Vacation Court) P.C. .. Not on board. Taken on board.
1] Learned counsel for Applicants seeks permission to withdraw the present application with liberty to file application before the Sessions Court.
2] Application stands dismissed as withdrawn, with liberty as sought for.
[N.R.BORKAR, J] 1/1 ::: Uploaded on - 01/01/2021 ::: Downloaded on - 06/02/2021 10:50:03 :::