Bombay High Court
Sushila Kisan Nale And Ors vs The State Of Maharashtra And Anr on 26 April, 2023
Author: Prakash D.Naik
Bench: A.S.Gadkari, Prakash D.Naik
2023:BHC-AS:13292-DB
1 of 2 33.wp.4756.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4756 OF 2021
Sushila Kisan Nale and others Petitioners
versus
The State of Maharashtra and another Respondents
Mr.Vaibhav R. Gargade, Advocate for Petitioners.
Ms.M.M.Deshmukh, APP, for State.
Ms.Pranali P. Railkar i/by Mr.Ajay A. Joshi, Advocate for Respondent
no.2.
Mr.Bhimrao Ramchandra Gole, ASI, Temburni Police Station, Solapur
(Rural), present.
CORAM : A.S.GADKARI AND
PRAKASH D.NAIK, JJ.
DATE : 26th April 2023
PC :
1. Learned APP on instructions from Mr.B.R.Gole, ASI, Tembhurni Police Station, Solapur (Rural), submitted that, after completion of investigation of present Crime i.e. FIR No.599 of 2021 registered with Tembhurni Police Station, police have filed charge sheet on 30 th September 2021 in the Court of Judicial Magistrate First Class, Madha, District Solapur.
2. In view thereof, learned Advocate for Petitioners on instructions seeks leave to withdraw present Petition with liberty to file an application for discharge as contemplated under the provisions of Cr.P.C, before the Trial Court. ::: Uploaded on - 03/05/2023 ::: Downloaded on - 18/06/2023 17:16:38 :::
2 of 2 33.wp.4756.2021.doc Leave and liberty granted.
3. Petition is disposed off as withdrawn with aforesaid liberty.
4. It is made clear that this Court has not adjudicated the issues involved in the present Petition and it is disposed off on the ground of availability of alternate remedy. The Trial Court will not get influenced by withdrawal of present Petition while deciding application for discharge, if preferred by Petitioner.
(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.) MST ::: Uploaded on - 03/05/2023 ::: Downloaded on - 18/06/2023 17:16:38 :::