Bombay High Court
Rushikesh Santosh Palodkar vs The State Of Maharashtra on 17 July, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
1 24-BA.548-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
24 BAIL APPLICATION NO.548 OF 2023
RUSHIKESH SANTOSH PALODKAR
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Jadhav Satej S.
APP for Respondent-State : Mr. K. S. Patil.
...
CORAM : S. G. MEHARE, J.
DATE : 17.07.2023
PER COURT :-
1. Heard the learned counsel for the applicant and learned APP for the respondent-State.
2. The bail was sought as the applicant was suffering from facial paralysis. The report of Chief Medical Officer, Aurangabad, Central Prison has been called. It has been candidly opined that as per the illness, he does not require any attendant for his daily routine work. The report of the Chief Medical Officer clearly indicates that he is not having any physical ailment that may be ground for bail. Besides the medical ground, the application is also decided on merit. Learned counsel for the applicant, on instructions, seeks leave to withdraw the bail application. ::: Uploaded on - 17/07/2023 ::: Downloaded on - 18/07/2023 18:42:35 :::
2 24-BA.548-23.odt
3. Leave granted.
4. Bail application stands dismissed as withdrawn.
(S. G. MEHARE, J.) ...
vmk/-
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