Bombay High Court
Gaurav Bandu Patil vs The State Of Maharashtra on 9 March, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
1 943-BA-333-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.333 OF 2023
GAURAV BANDU PATIL
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicants : Mr. R. S. Shinde h/f Mr. D. B. Thoke
APP for Respondents: Mr. S. P. Deshmukh
....
CORAM : S. G. MEHARE, J.
DATE : 09.03.2023 PER COURT :
1. After hearing the learned counsel for the applicant and the learned APP for the respondent-State, the Court expressed disinclination to grant bail. The learned counsel for the applicant, on instructions, seeks leave to withdraw the bail application.
2. Leave granted.
3. Bail Application stands dismissed as withdrawn.
( S. G. MEHARE ) JUDGE ysk ::: Uploaded on - 09/03/2023 ::: Downloaded on - 10/03/2023 21:18:24 :::