Bombay High Court
Hari Om @ Arjun Bhavar Singh Rao vs State Of Maharashtra on 31 January, 2022
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 7.aba-241-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.241 OF 2022
Hari Om @ Arjun Bhavar Singh Rao .... Applicant
Versus
The State of Maharashtra .... Respondent
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Mr. Harshwardhan Phalke, Advocate i/b. Ashish Phalke, for
the Applicant.
Mr. P.H. Gaikwad, APP for the Respondent-State.
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CORAM :SARANG V. KOTWAL, J.
DATE : 31st JANUARY, 2022 [Through Video Conferencing] P.C. :
1. After arguing for some time, when I expressed my disinclination to grant relief in this application, learned counsel for the applicant prays for unconditional withdrawal of this application.
2. Permission is granted. The application is allowed to be withdrawn unconditionally and is disposed of PRADIPKUMAR PRAKASHRAO accordingly.
DESHMANE (SARANG V. KOTWAL, J.) Digitally signed by PRADIPKUMAR PRAKASHRAO DESHMANE Date: 2022.02.01 17:00:17 +0530 Deshmane (PS) 1 of 1