Bombay High Court
Khalil Ahmad Shaikh vs The State Of Maharashtra And Anr on 5 December, 2018
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
Dusane 1/2 32 appa 1690,1958.2018.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1690 OF 2018
WITH
CRIMINAL APPLICATION NO.1958 OF 2018
IN
CRIMINAL APPEAL NO.708 OF 2018
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Ms. Pooja Sejpal I/by Mr. Nitin Sejpal for the Applicants.
Mr. S.H. Yadav, APP for State CORAM :SMT. SADHANA S. JADHAV, J DATE : 5th December 2018 P.C.:-
1 Learned APP has submitted that the applicant in Criminal Application No.1690 of 2018 has undergone cataract operation on 23rd October 2018.
In view of this, the prayer for temporary bail has become infructuous. Learned counsel for the applicant also seeks leave to withdraw the ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 07:12:12 ::: Dusane 2/2 32 appa 1690,1958.2018.doc application. The Criminal Application No.1690 of 2018 is accordingly disposed of as withdrawn.
2 The Criminal Application No. 1958 of 2018 is adjourned to 19th December 2018.
(SMT. SADHANA S. JADHAV, J.) ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 07:12:12 :::