Bombay High Court
Raju Somnath Thombre vs The State Of Maharashtra And Another on 17 February, 2022
Author: R.G. Avachat
Bench: R.G. Avachat
3-cr.appeal.648.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.648 OF 2021
(Raju Somnath Thombre
Vs.
The State of Maharashtra and anr.)
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Mr.M.R.Jadhav, Advocate for appellant
Mr.R.B.Bagul, APP for respondent no.1
Mr.R.B.Narwade, Advocate for respondent no.2
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CORAM : R.G. AVACHAT, J.
DATE : FEBRUARY 17, 2022
ORDER :-
Not on board. Upon mentioning, taken on board.
2. Learned counsel for the appellant, on instructions, seeks withdrawal of the appeal.
3. The appeal stands disposed of as withdrawn.
[R.G. AVACHAT, J.] KBP ::: Uploaded on - 18/02/2022 ::: Downloaded on - 18/02/2022 11:55:38 :::