Bombay High Court
Vedant S/O Gopal Datir & Another vs State Of Mah., Thr. P.S.O. Talegaon Ps. ... on 6 February, 2020
Author: V.M. Deshpande
Bench: V.M. Deshpande
ba22.20 18
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (BA) NO.22/2020
Vedant s/o Gopal Datir and anr
..vs..
State of Mah., thr. PSO PS Talegaon, District Wardha
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
Shri S.P.Bhandarkar, Counsel for Applicants.
Shri P.S.Tembhare, Addl.P.P. for the State.
CORAM : V.M.DESHPANDE, J.
DATED : FEBRUARY 6, 2020.
1. Heard learned counsel Shri S.P.Bhandarkar for
applicants and learned Additional Public Prosecutor Shri
P.S.Tembhare for the State.
2. After hearing learned counsel for applicants and when the Court is not inclined to grant any relief, learned counsel for applicants submitted that he wishes to withdraw the application with liberty to applicants to file an application afresh for grant of bail before Court below, after filing of chargesheet.
3. The criminal application is disposed of as withdrawn with liberty to applicants to file an application afresh for grant of bail before Court below, after filing of chargesheet which will be change in circumstance.
JUDGE !! BRW !! ...../-
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