Bombay High Court
Akil Ahmad Kalimuddin Khan vs The State Of Maharashtra on 7 October, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
52. BA-2724-2021.doc
BDP-SPS-TAC
BHARAT
DASHARATH
PANDIT IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by BHARAT
DASHARATH
PANDIT
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 2724 OF 2021
Date:
2021.10.08
20:50:30 +0530
Akil Ahmad Kalimuddin Khan ....Applicant.
V/s
State of Maharashtra .....Respondent
Mr. R. P. Tajane i/b Mr. Mangesh M. Deshmukh for the Applicant.
Mrs. Rutuja Ambekar, APP for the Respondent/State.
CORAM: NITIN W. SAMBRE, J.
DATE: OCTOBER 07, 2021
P.C.:-
1] Counsel for the Applicant made motion on instructions for
withdrawal of the Application.
2] Application is disposed of as withdrawn with liberty to approach
afresh the Court below after receipt of report of Forensic Science
Laboratory in regard to seized weapon and clothes from the body of the Applicant. It is directed that said report be expeditiously produced before the Court below.
( NITIN W. SAMBRE, J. ) 1/1