Bombay High Court
Arun S/O. Baburao Singare vs The State Of Maharashtra on 6 December, 2018
Author: P.R. Bora
Bench: P.R. Bora
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD
914 BAIL APPLICATION NO.1446 OF 2018
ARUN S/O. BABURAO SINGARE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Shri Nilesh S. Ghanekar
APP for Respondent - State : Shri S.D. Ghayal
...
WITH
915 BAIL APPLICATION NO.1449 OF 2018
...
CORAM : P.R. BORA, J.
Dated: December 06, 2018 PER COURT :
1. The learned Counsel for the applicants, on instructions, seeks leave to withdraw the applications with liberty to avail the remedy before the Trial Court under Section 446A of Code of Criminal Procedure.
2. Leave granted.
3. Both the applications stand disposed of since withdrawn with liberty as prayed for.
4. If such application is filed, the Trial Court shall consider the same on its own merits.
( P.R. BORA, J. ) ...
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