Bombay High Court
Mahadev Baburao Kote And Others vs The State Of Maharashtra And Another on 27 June, 2023
Author: R.G. Avachat
Bench: R.G. Avachat
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.1808 OF 2023
Mahadev s/o Baburao Kote & ors. ... APPLICANTS
VERSUS
The State of Maharashtra & anr. ... RESPONDENTS
.......
Mr. B.M. Dhanure, Advocate for applicants
Mr. R.D. Sanap, A.P.P. for State
.......
CORAM : R.G. AVACHAT AND
SANJAY A. DESHMUKH, JJ.
DATE : 27th JUNE, 2023
ORDER:
Learned counsel for the applicants, on instructions, seeks leave to withdraw the application so far as the applicant No.1 husband is concerned. The application stands disposed of as withdrawn so far as the applicant No.1 is concerned.
2. So far as applicants No.2 and 3 are concerned, issue notice to the respondents for final disposal of the application, returnable on 1st August 2023. Learned A.P.P. waives service for respondent No.1.
(SANJAY A. DESHMUKH, J.) (R.G. AVACHAT, J.) fmp/-
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