Bombay High Court
Suresh Maroti Kamble vs The State Of Maharashtra, Thr. ... on 5 April, 2022
Author: Amit B.Borkar
Bench: V.M. Deshpande, Amit B. Borkar
wp440.21 7
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL WRIT PETITION NO.440/2021
Suresh Maroti Kamble
..vs..
State of Mah., thr.Secretary, Home Department, Mantralaya, Mumbai and ors
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
Ms Shweta Wankhede, Counsel for the Petitioner.
Mrs.N.R.Tripathi, Addl.P.P. for the State.
CORAM : V.M.DESHPANDE &
AMIT B.BORKAR, JJ.
DATED : APRIL 05, 2022.
1. Heard.
2. Learned counsel Ms Shweta Wankhede for the petitioner, states that she has instructions from the petitioner to withdraw the present writ petition since the petitioner is already released on emergency parole leave.
The statement is accepted.
3. The criminal writ petition is disposed of as withdrawn.ap JUDGE JUDGE !! BRW !! Digitally signed by BHUSHAN BHUSHAN RANA RANA WANKHEDE WANKHEDE Date:
2022.04.06 16:42:43 +0530 ...../-