Bombay High Court
Santosh Vishram Shirsath vs The State Of Maharashtra on 5 December, 2022
Author: S. G. Mehare
Bench: S. G. Mehare
IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
AT AURANGABAD
33 BAIL APPLICATION NO.1795 OF 2022
SANTOSH VISHRAM SHIRSATH
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Deshpande Abhishek C.
APP for Respondent-State : Mr. A. A. Jagatkar.
...
CORAM : S. G. MEHARE, J.
DATE : 05.12.2022
PER COURT :-
1. After hearing the learned counsel for the applicant and the learned APP for the respondent-State, the Court expressed disinclination to grant bail. The learned counsel for the applicant, on instructions, seeks leave to withdraw the bail application.
2. Leave granted.
3. Bail application stands dismissed as withdrawn.
(S. G. MEHARE, J.) ...
vmk/-
::: Uploaded on - 05/12/2022 ::: Downloaded on - 06/12/2022 20:43:03 :::