Bombay High Court
Nilesh Ramniklal Kamdar Huf And Ors vs The State Of Maharashtra on 15 December, 2020
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Ethape 1/2 6,7,8 Tuesday, 15.12.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.892 OF 2020
Mr. Nilesh R. Kamdar HUF & Ors. .. Applicant
V/s.
The State of Maharashtra and Ors.
..Respondents
alongwith
ANTICIPATORY BAIL APPLICATION NO.895 OF 2020
Mrs. Shobha Kamdar ....Applicant
V/s.
The State of Maharashtra & Ors. ....Respondents
alongwith
ANTICIPATORY BAIL APPLICATION NO.899 OF 2020
Mr. Sanjay J. Padman HUF & Ors. ....Applicant
V/s.
State of Maharashtra & Anr. ....Respondents
****
Digitally
Neeta
signed by
Neeta S.
Mr.Amrut Joshi i/by Haresh Makwana Advocate
S.
Sawant
Date:
for Applicant in all matters.
Sawant 2020.12.16
12:00:23
+0530
Ms.Anamika Malhotra APP for the State
Respondent.
CORAM : SANDEEP K. SHINDE, J.
Tuesday, 15th December, 2020. Ethape 2/2 6,7,8 Tuesday, 15.12.2020 P.C . :
1. Learned counsel for the Applicants, on instructions, seeks leave to withdraw the application with liberty to move the Sessions Court for appropriate relief. Applications are disposed of as withdrawn with liberty as prayed for.
(SANDEEP K. SHINDE, J.)