Bombay High Court
Dhiraj Laxman Parwani Alias Golu Alias ... vs State Of Maharashtra on 12 February, 2024
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
2024:BHC-AS:7301
3.ABA.390.2024 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CR. ANTICIPATORY BAIL APPLICATION NO. 390 OF 2024
Dhiraj Laxman Parwani Alias Golu Alias Dhiru ...Applicant.
Versus
State Of Maharashtra ...Respondent
Adv. Bharat V. Bhatia a/w. Adv. Pradnya Sonawane for the Applicant.
Ms Mahalaxmi Ganapathy, APP for the Respondent-State.
CORAM : SARANG V. KOTWAL, J DATED : 12th FEBRUARY, 2024 P.C.:
1. After arguing for some time, when I expressed my disinclination to grant relief, learned counsel for the Applicant, on instructions, prays for unconditional withdrawal of this application.
2. Permission is granted. The Application is allowed to be withdrawn unconditionally and is disposed of accordingly.
(SARANG V. KOTWAL, J.) akn 1/1 ::: Uploaded on - 14/02/2024 ::: Downloaded on - 14/02/2024 23:41:13 :::