Bombay High Court
Siddheshwar Panchappa Hawa vs Suman Castle Resident Housing Society ... on 28 November, 2018
Author: V.M. Deshpande
Bench: V.M. Deshpande
1 apeal447.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPEAL NO.447/2018
Siddheshwar Panchappa Hawa .vs. Suman Castle Resident Housing Society,
Hindustan Colony, Nagpur and Ors.
_______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. S. S. Dhengale, Advocate for appellant.
CORAM : V.M. DESHPANDE, J.
DATED : NOVEMBER 28, 2018 This is an appeal filed by the appellant against judgment and order of acquittal dated 07.04.2018 passed by learned 2nd Additional Chief Judicial Magistrate, Nagpur, whereby the Court below acquitted the respondent of the offence punishable under Section 500 of the Indian Penal Code.
Mr. Dhengale, learned counsel for the appellant submits that he has instructions from the appellant to withdraw the present appeal.
The statement is accepted.
In view of above, the appeal is dismissed as withdrawn.
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