Bombay High Court
Sherkhan Mirbas Khan (C-8455) vs The State Of Maharashtra And Anr on 11 January, 2021
Bench: T.V. Nalawade, M. G. Sewlikar
1 116- Cri. W. P. No. 1658-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
116 CRIMINAL WRIT PETITION NO. 1658 OF 2020
SHERKHAN MIRBAS KHAN (C-8455) ...PETITIONER
VERSUS
THE STATE OF MAHARASHTRA
AND ANR ..RESPONDENTS
...
Advocate for Petitioner : Mr. R.A. Jaiswal
APP for Respondents: Mr. A. V. Deshmukh
...
CORAM :T.V. NALAWADE AND
M. G. SEWLIKAR,JJ.
DATE : 11.01.2021.
ORAL ORDER :
01. After hearing learned Advocate for the petitioner for some time, when this Court expressed opinion that the Court is not inclined to grant the relief prayed in the petition, learned Advocate for the petitioner,on instructions, seeks permission to withdraw the petition.
02. Permission is granted. Present Criminal Writ Petition stands disposed of as withdrawn.
(M.G.SEWLIKAR, J.) (T.V. NALAWADE, J.) YSK/ ::: Uploaded on - 12/01/2021 ::: Downloaded on - 07/02/2021 10:47:48 :::