Bombay High Court
Goodwin Investors Association Of Pune vs The State Of Maharashtra on 11 July, 2023
Author: Amit Borkar
Bench: Amit Borkar
2023:BHC-AS:19072
901-ba2163-2022.doc
VRJ
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2163 OF 2022
Sunilkumar Mohanan Akkarakaran &
Anr. ... Applicants
V/s.
The State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO.2428 OF 2023
IN
BAIL APPLICATION NO.2163 OF 2022
Goodwin Investors Association of Pune ... Applicant
V/s.
The State of Maharashtra ... Respondent
Ms. Pravada Raut for the applicant in BA.
Mr. Sandeep S. Salunkhe i/by Mr. Prabhanjan Gujar for
the applicant in IA.
Ms. Veera Shinde, APP for the respondent/State.
CORAM : AMIT BORKAR, J.
DATED : JULY 11, 2023
P.C.:
1. Learned advocate for the applicant, on instructions, seeks permission to withdraw the bail application.
2. Permission, as prayed for, is granted.
3. The bail application is dismissed as withdrawn.
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4. In view of disposal of the bail application, nothing remains to be adjudicated in the interim application. The same stands disposed of.
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