Bombay High Court
Yogiraj Bhaskar Surve vs The State Of Maharashtra on 2 September, 2021
Author: M.G. Sewlikar
Bench: M.G. Sewlikar
ba874.21.odt
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO. 874 OF 2021
Yogiraj s/o Bhaskar Surve Applicant
Versus
The State of Maharashtra Respondent
Mr. C.C. Deshpande, Advocate for the applicant.
Mrs. D. S. Jape, APP for respondent/State.
CORAM : M.G. SEWLIKAR, J.
DATE : 2nd September, 2021. PER COURT :
1. Learned counsel for the applicant seeks withdrawal of the application when this Court expressed its disinclination to grant any relief to the applicant.
2. Application stands disposed of as withdrawn.
3. On the request of learned counsel for the applicant, the concerned Trial Court shall conclude the trial within a year failing which, the applicant is at liberty to move the application for bail.
( M. G. SEWLIKAR ) Judge dyb ::: Uploaded on - 03/09/2021 ::: Downloaded on - 04/09/2021 04:29:52 :::