Bombay High Court
Mohammed Rafique Abdul Sattar Sayyed vs The State Of Maharashtra And Ors on 3 February, 2020
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Najeeb 1/1
Cri. Application-269-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 269 OF 2019
Mohd. Rafique Abdul Sattar Sayyed ...Applicant
V/s.
The State of Maharashtra ...Respondent
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Adv. Abdul Hafeez Kotwala for the applicant.
CORAM : SANDEEP K. SHINDE, J.
Monday, 03rd February, 2020.
P.C. :
Not on board. Taken on board.
1. Learned Counsel for the applicant seeks leave to withdraw the Bail Application. Leave granted. The Bail Application is disposed off as withdrawn.
(SANDEEP K. SHINDE, J.) ::: Uploaded on - 03/02/2020 ::: Downloaded on - 04/02/2020 03:44:38 :::