Bombay High Court
Milind Ashok Patil And Anr vs The State Of Maharashtra on 4 February, 2019
Bench: A.S.Oka, A.S.Gadkari
SKN 1/2 1292.18-appa--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1292 OF 2018
IN
CRIMINAL APPEAL NO. 750 OF 2018
Nishant @ Munna Nandakumar Mane. ... Applicant.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL APPLICATION NO. 1345 OF 2018
IN
CRIMINAL APPEAL NO. 751 OF 2018
Milind Ashok Patil and another. ... Applicants.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL APPLICATION NO. 1346 OF 2018
IN
CRIMINAL APPEAL NO. 752 OF 2018
Mahesh Ashok Patil and another. ... Applicant.
V/s.
The State of Maharashtra. ... Respondent.
Mr.Niranjan S. Mundargi with Mr.Rishikesh A. Mohite and
Mr.Agastya Desai for the applicants.
Mr.J.P.Yagnik, APP for the respondent- State.
CORAM : A.S.OKA AND A.S.GADKARI, JJ.
DATE : 4th February 2019.
::: Uploaded on - 06/02/2019 ::: Downloaded on - 15/03/2019 22:58:33 :::SKN 2/2 1292.18-appa--.doc P.C. :
The learned counsel appearing for the applicants after arguing the applications for some time, when we expressed our view that the applicants cannot be enlarged on bail, seeks permission to withdraw these applications. Accordingly, the applications are disposed of as withdrawn.
(A.S.GADKARI, J.) (A.S.OKA, J.)
::: Uploaded on - 06/02/2019 ::: Downloaded on - 15/03/2019 22:58:33 :::