Bombay High Court
Vishal Gajanan Torte vs The State Of Maharashtra And Anr. on 18 September, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
2025:BHC-AS:39492-DB
KSG 26-WP-3633-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3633 OF 2021
Vishal Gajanan Totre ... Petitioner
V/s.
The State of Maharashtra & Anr ... Respondents
_______________________________________
Mr. Anay Sanjay Joshi i/b Ms. Saili Dhuru for Petitioner.
Mr. Shreekant V. Gavand, A.P.P. for Respondent No.1-State.
_______________________________________
CORAM : A. S. GADKARI AND
RANJITSINHA RAJA BHONSALE, JJ.
DATE : 18th September, 2025.
P.C. :
1) Learned Advocate Mr. Joshi appearing for the Petitioner on instructions submitted that, Petitioner has passed away. He therefore seeks Digitally leave to withdraw Petition, unconditionally.
signed by KIRAN KIRAN SANJAY SANJAY GHUGE GHUGE Date:
2025.09.20 16:14:15 +0530 1.1) Leave granted.
2) Disposed off as withdrawn.
( RANJITSINHA RAJA BHONSALE, J. ) ( A.S. GADKARI, J. ) 1/1 ::: Uploaded on - 20/09/2025 ::: Downloaded on - 26/09/2025 23:04:52 :::