Bombay High Court
Sunil S/O. Chandrabhan Ghate And ... vs State Of Maharashtra Thr. Police ... on 4 December, 2020
Author: Anil S. Kilor
Bench: V.M. Deshpande, Anil S. Kilor
1 apl339.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APL) NO.339/2018
Sunil s/o Chandrabhan Ghate and anr. .vs. State of Maharashtra through
PSO P.S. Malkapur, Dist. Buldhana and anr.
______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. A. J. Thakkar, Advocate for applicants.
Mr. N. S. Rao, A.P.P. for non applicant No.1-State.
Mr. N. R. Tekade, Advocate for non applicant no.2.
CORAM : V.M. DESHPANDE AND
ANIL S. KILOR , JJ.
DATED : DECEMBER 4, 2020 Heard Mr. Thakkar, learned counsel for applicant, Mr. Rao, learned A.P.P. for non applicant No.1- State and Mr. Tekade, learned counsel for non applicant no.2. We have also gone through entire investigation papers including statements of witnesses and injury certificate.
After perusal of case papers and after hearin g learned counsel for the parties, when this Court expressed its opinion that the Court is dismissing the present application, Mr. Thakkar, learned counsel for applicants, submits that he wishes to withdraw the present application. He further submits that liberty may be granted to the applicants to file an application for discharge before the trial Court after filing of the charge-sheet.
2 apl339.18.odt The application is dismissed as withdrawn with liberty to the applicants to file an application for discharge after filing of the charge-sheet. Needless to mention that interim order dated 09.04.2018 directing the investigating officer not to file charge-sheet stands vacated.
JUDGE JUDGE
kahale Digitally
signed by
Yogesh
Yogesh Kahale
Kahale Date:
2020.12.04
16:32:50
+0530