Bombay High Court
Rajendra S/O. Nivrutti Datir vs The State Of Maharashtra on 11 September, 2018
Author: V.K. Jadhav
Bench: V.K. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
913 ANTICIPATORY BAIL APPLICATION NO. 871 OF 2018
RAJENDRA S/O. NIVRUTTI DATIR
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. R N Dhorde Sr. Counsel I/B Mr.
Dhorde Vikram R
APP for Respondents: Mr. P K Lakhotiya
...
CORAM : V.K. JADHAV, J.
Dated: September 11, 2018 ...
PER COURT :-
By order dated 19.12.2017 this Court (Coram:
Mangesh S.Patil, J.) has observed that, after declaring inclination to reject the application for reasons to be recorded separately, on instructions, the applicant sought leave to withdraw the application and, as such, the application came to be disposed off as withdrawn. In view of the same, office to place this application before the appropriate court.
( V.K. JADHAV, J. ) ...
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