Bombay High Court
Avinash Nivritti Bhosale vs Central Bureau Of Investigation And Anr on 20 September, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
2023:BHC-AS:27746
PMB 501.apl.511-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.511 OF 2023
AVINASH NIVRITTI BHOSALE ..APPLICANT
VS.
CENTRAL BUREAU OF INVESTIGATION
AND ANR. ..RESPONDENTS
------------
Adv. Aditya Mehta a/w Adv. Abinash Pradhan a/w Adv.
Garima Agrawal a/w Adv. Yash Dedhia i/b. Wadia Ghandy
and Company for the applicant.
Ms. Veera Shinde, APP for the State.
------------
CORAM : M. S. KARNIK, J.
DATE : SEPTEMBER 20, 2023.
P.C. :
1. Not on board. Taken on board.
2. Criminal Application is allowed to be withdrawn as learned counsel for the applicant submits that Criminal Revision Application is filed including the prayers made in this application.
3. The application is allowed to be withdrawn with liberty to pursue Criminal Revision Application.
4. It is made clear that I have not considered the application on merits.
(M. S. KARNIK, J.) 1/1 Signed by: Pradnya Bhogale Designation: PA To Honourable Judge Date: 20/09/2023 19:28:19