Bombay High Court
Ram S/O. Annaji Ghate vs State Of Maharashtra Thr. P.S.O. ... on 10 December, 2020
Author: Anil S. Kilor
Bench: V.M. Deshpande, Anil S. Kilor
1 101220apl687.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION [APL] NO. 687 OF 2018
RAM S/o ANNAJI GHATE
VERSUS
STATE OF MAH., THRU. P.S.O., P.S., AWADHOOTWADI, YAVATMAL AND ANOTHER
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. Mahesh Rai, Advocate for the applicant.
Mr. S. M. Ghodeswar, A. P. P. for non-applicant no.1/State
CORAM : V. M. DESHPANDE and
ANIL S. KILOR, JJ.
DATE : DECEMBER 10, 2020.
1. At the outset, learned counsel for the applicant submits that he has instructions to withdraw this application in view of the amicable settlement between the applicant and non-applicant no.2/complainant.
2. Statement accepted.
3. The criminal application is disposed of as withdrawn.
JUDGE JUDGE
Diwale
Digitally signed
by Parag
Parag Diwale
Diwale Date:
2020.12.10
16:29:59 +0530