Bombay High Court
Monika D/O. Bhagwan Dev @ Monika ... vs State Of Maharashtra on 27 July, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 13 ABA1932.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1932 OF 2022
Monika d/o. Bhagwan Dev @
Monika Chaudhary .... Applicant
v/s.
The State of Maharashtra .... Respondent
Mr. Sandeep Singh for the Applicant.
Ms. A.A. Takalkar, APP for the State.
Mr/Ms. Kiran Varma a/w. Sakshi Mane for the Intervenor.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 27th JULY, 2022.
P. C. :-
. This is an Application for pre-arrest bail. The previous order dated 16/03/2022 reveals that the previous Application for pre-arrest bail was withdrawn after arguing the matter at length.
2. Learned APP states that even after withdrawal of the Application, the Applicant could not be traced and hence, could not be arrested. Learned counsel for the Applicant, under instructions, states that the Applicant does not wish to proceed with the Application and seeks leave to withdraw the Application. He states that the Applicant shall surrender before Inspector of Police, DCB, CID, Unit - X on 1/2 P.H. Jayani 13 ABA1932.2022.doc 07/08/2022 at 11:00 a.m.
3. In view of the above, leave is granted. Application stands dismissed as withdrawn.
PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.08.01 17:14:47 +0530 2/2