Bombay High Court
Neal Ronnie Dsilva vs The State Of Maharashtra And Anr on 31 January, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Diksha Rane 2. BA 3897-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
DIKSHA
DINESH BAIL APPLICATION NO.3897/2021
RANE
Digitally signed by NEAL RONNIE D'SILVA ..APPLICANT
DIKSHA DINESH
RANE VS.
Date: 2023.01.31
15:06:40 +0530 THE STATE OF MAHARASHTRA & ANR. ..RESPONDENTS
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Adv. Ayaz Khan for the applicant.
Mr. S. H. Yadav, APP for State.
Adv. Shreeram Shirsat a/w. Adv. Amandeep Singh Sra, Adv.
Shekhar Mane, Adv. Anna Oommen for respondent-NCB.
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CORAM : M. S. KARNIK, J.
DATE : JANUARY 31, 2023.
P.C. :
1. Learned counsel for the applicant seeks leave to withdraw this application as two co-accused have been granted bail by the trial Court. In this view of the matter, learned counsel for the applicant wants to file an application before learned trial Court.
2. The application is allowed to be withdrawn with liberty to file application before learned trial Court which shall be decided on its own merits.
3. It is made clear that I have not decided the application on merits.
4. The application is disposed of accordingly.
(M. S. KARNIK, J.) 1/1