Bombay High Court
Pandurang @ Manohar Mahadeo Tohare And ... vs State Of Maharashtra, Through P.S.O. ... on 27 June, 2016
Author: B.R. Gavai
Bench: B.R. Gavai
276apl255.15 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Criminal Application (APL) No.255 of 2015
(Pandurang @ Manohar Mahadeo Tohare and Ors. vs. State and anr.)
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Mr.A.B.Mirza, Adv. for the applicants.
Mr.C.A.Lokhande, A.P.P. for respondent no.1/State.
CORAM : B.R.GAVAI &
ig V.M.DESHPANDE, JJ.
DATE : 27.6.2016.
At the request of Mr.A.B.Mirza, learned Counsel for the applicants, the Criminal Application is allowed to be withdrawn with liberty to file an application for discharge.
Interim protection which was granted by this Court shall continue to operate for a period of three weeks from today so as to enable the applicants to take necessary steps in accordance with law.
JUDGE JUDGE
*jaiswal
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