Bombay High Court
Ravindra Ranchod Paradhi vs The State Of Maharashtra And Another on 4 March, 2026
2026:BHC-AUG:9315
(1) 218-ba-165-2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO. 165 OF 2026
Ravindra Ranchod Paradhi
VERSUS
The State Of Maharashtra And Another
...
Advocate for Applicant : Mr. Patil Prafullasing
APP for Respondent/State : Mr. C.V. Bhadane
Advocate for Respondent No.2 : Mr. Yash A Jadhav (Appointed)
...
CORAM : S. G. CHAPALGAONKAR, J.
DATED : MARCH 04, 2026
ORDER:-
1. Learned advocate appearing for applicant after arguing for some time seeks permission to withdraw present application with liberty to move afresh in case trial is not commenced within six months.
2. The application stands disposed of as withdrawn.
3. The remuneration of advocate appointed for respondent no.2 is fixed to Rs.10,000/-.
(S. G. CHAPALGAONKAR, J.) Mujaheed//