Bombay High Court
Sk. Shebaz Sk. Sattar And Others vs State Of Maharashtra, Thr. P.S.O. ... on 10 October, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
apl639.17.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRI.APPLN. (APL) NO. 639 OF 2017
Sk. Shebaz Sk.Sattar and others
-Vs.-
The State of Mah., thr. PSO, PS Nagpuri Gate, Amravati, Dist. Amravati and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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None for the applicant.
Mr.J.Y.Ghurde, APP for respondent No.1.
None for respondent No.2.
CORAM : P. N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATE : 10.10.2018.
None for applicant.
It appears that vide Pursis Stamp No.1228 of 2018 placed on record leave to withdraw the criminal application is sought as the matter is settled between the parties amicably. Pursis bears signature of applicant, who is identified by his Advocate on record.
In that view of the matter, the application stands disposed of as allowed to be withdrawn.
JUDGE JUDGE
KHUNTE
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