Bombay High Court
Bhausaheb Ramdas Wagh vs The State Of Maharahtra on 9 February, 2023
Author: Prakash D. Naik
Bench: A. S. Gadkari, Prakash D. Naik
2023:BHC-AS:5573-DB
Osk 20-Wp-5015-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 5015 OF 2019
Bhausaheb Ramdas Wagh ... Petitioner
V/s.
The State of Maharashtra ... Respondent
Mr.Himanshu Pujari i/b. Mr. Mahendra Sandhyanshiv for Petitioner.
Mr.S.S. Hulke, A.P.P. for Respondent-State.
CORAM : A. S. GADKARI AND
PRAKASH D. NAIK, JJ.
DATE : 9th February 2023.
P.C. :
1. Learned counsel for Petitioner, on instructions, seeks leave to withdraw present Petition with liberty to file an application for further investigation as contemplated under Section 173(8) of Criminal Procedure Code (for short, "Cr.P.C.") before the Trial Court.
Leave granted.
Liberty is granted subject to maintainability of such an application as may be permissible under the provisions of Cr.P.C. and the law enunciated by the Hon'ble Supreme Court in that behalf.
2. Petition is disposed off as withdrawn with aforesaid liberty.
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