Bombay High Court
Sanjay Krushna Katkar vs The State Of Maharashtra And Anr on 17 October, 2022
Author: Milind N. Jadhav
Bench: A. S. Gadkari, Milind N. Jadhav
ssm 1 50-apeal949.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 949 OF 2022
Sanjay Krushna Katkar .....Appellant
Vs.
The State Of Maharashtra & Anr. .....Respondents
Mr. Sanjiv Kadam i/by Siddharth R. Karpe for the Appellant.
Mr. S.S. Hulke APP, for the Respondent-State.
Mr. Yash Naik i/by Mr. Vaibhav Gaikwad for Respondent No.2.
CORAM : A. S. GADKARI AND
MILIND N. JADHAV, JJ.
DATE : 17th OCTOBER, 2022.
P.C.:-
After hearing learned counsel for the Appellant at length, when this Court was not inclined to grant any relief, learned counsel on instructions seeks leave to withdraw the present Appeal with liberty to file a fresh Application for bail before the Trial Court if the trial arising out of Special Case No.30 of 2022 pending on the file of Special Judge and Additional Sessions Judge, Satara does not conclude within a period of one year from today.
2) Leave and liberty granted.
3) Appeal is dismissed as withdrawn, with aforesaid liberty.
(MILIND N. JADHAV, J.) (A.S. GADKARI, J.)
SANJIV Digitally signed by
SANJIV SHARNAPPA
1/1
SHARNAPPA MASHALKAR
Date: 2022.10.21
MASHALKAR 09:47:18 +0530