Bombay High Court
Davendra Ramling Nimbane vs State Of Maharashtra on 3 October, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
2023:BHC-AS:28931
Urmila Ingale 501-ba-691-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 691 OF 2023
DAVENDRA RAMLING NIMBANE ..APPLICANT
VS.
STATE OF MAHARASHTRA ..RESPONDENT
Mr. Laukik Deshmukh i/b Mr. Laxmikant Patil, for the applicant.
Ms. Veera Shinde, APP for the State.
CORAM : M. S. KARNIK, J.
DATE : OCTOBER 03, 2023
P.C. :
1. Not on board. Taken on board.
2. Learned counsel for the applicant seeks leave to withdraw the application as the trial Court has already enlarged the applicant on bail.
3. The bail application is allowed to be withdrawn and the same is disposed of as withdrawn.
(M. S. KARNIK, J.) 1/1 Signed by: Urmila P. Ingale Designation: PS To Honourable Judge Date: 03/10/2023 18:56:59