Bombay High Court
Saraswat Co.Op. Bank Limited vs The State Of Maharashtra on 10 August, 2022
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
03-BA-1726-2020.doc
Rekha Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 1726 OF 2020
Pralhad Manohar Manjrekar ... Applicant
Versus
The State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO.355 OF 2021
IN
CRIMINAL BAIL APPLICATION NO. 1726 OF 2020
Saraswat Co-op. Bank Ltd. ... Intervenor
IN THE MATTER BETWEEN
Pralhad Manohar Manjrekar ... Applicant
Versus
The State of Maharashtra ... Respondent
.....
Mr. A. S. Khandeparkar a/w Rohit P. Mahadik, Saurabh Mittal,
Rushikesh Bhagat i/b Khandeparkar and Associates, for Applicant.
Smt. Geeta P. Mulekar, A.P. P, for Respondent-State.
Mr. Arya Sapre i/b Mr. Harshad Bhadbhade, for Respondent No.2.
.....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 10th AUGUST, 2022. P.C.
1. Learned Counsel for the applicant, on instructions, seeks to withdraw the application, inter alia seeking liberty to approach an appropriate forum.
2. Application stands disposed of as withdrawn with liberty as prayed for.
REKHA PRAKASH PATIL Digitally signed by REKHA PRAKASH PATIL Date: 2022.08.11 14:38:07 +0530 1 of 2 03-BA-1726-2020.doc
3. In view of disposal of Bail Application, Interim Application No. 355 of 2021 does not survive and stands disposed of accordingly.
[PRITHVIRAJ K. CHAVAN, J.] 2 of 2