Bombay High Court
Yashwant Khushalchand Bagrecha vs The State Of Maharashtra on 14 December, 2018
Author: Prakash D. Naik
Bench: Prakash D. Naik
935.ABA.2566.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL ANTICIPATORY BAIL APPLICATION NO.2566 OF 2018
Yashwant Khushalchand Bagrecha Applicant
versus
The State of Maharashtra Respondent
Mr.S.R.Borulkar I/by Mr.Ashish Pawar for applicant.
Mr.M.G.Patil, APP, for State.
CORAM : PRAKASH D. NAIK, J.
DATE : 14th December 2018 PC :
After arguing the matter for some time, as the Court was not inclined to grant any relief claimed in this application, learned advocate appearing for applicant seeks leave to withdraw this application. Leave granted. Criminal Anticipatory Bail Application No.2566 of 2018 is dismissed as withdrawn.
(PRAKASH D. NAIK, J.) MST ::: Uploaded on - 18/12/2018 ::: Downloaded on - 27/12/2018 07:43:10 :::