Bombay High Court
Ansar Kha Ibrahim Kha Pathan(In Jail) vs The State Of Maharashtra Thr. P.S.O., ... on 18 September, 2018
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
BA833.18.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRI. APPLN. (BA) NO. 833 OF 2018
Ansar Kha Ibrahim Kha Pathan
-Vs.-
State of Mah., thr. PSO, PS Ramnagar, Wardha, Dist. Wardha
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. Bhushan Dafle, counsel for the applicant.
Mr. T.A.Mirza, APP for the non-applicant.
CORAM : NITIN W. SAMBRE, J.
DATE : 18.09.2018.
The learned counsel for the applicant on instructions makes a motion to withdraw the criminal application. The criminal application is dismissed as withdrawn. If the charge is not framed within a period of six months, liberty to the applicant to apply before the Special Court.
JUDGE KHUNTE ::: Uploaded on - 18/09/2018 ::: Downloaded on - 19/09/2018 02:08:44 :::