Bombay High Court
Neeraj Kumar Mehta vs The State Of Maharashtra And Anr on 8 December, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/1 sr.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4235 OF 2021
NEERAJ KUMAR MEHTA } PETITIONER
V/S.
THE STATE OF MAHARASHTRA
AND ANR. } RESPONDENTS
****
Mr. Kunal Ambulkar i/by. Mr. Omkar Mulekar, Advocate
for the petitioner.
Mr. A.R. Patil, APP for State-respondent no.1.
Mr. K.S. Patil, Advocate for respondent no.2.
CORAM : SANDEEP K. SHINDE, J.
Wednesday, 8th December, 2021.
P.C. :
1. Mr. Ambulkar, learned Counsel for the petitioner, on instructions, seeks leave to withdraw the petition. Leave granted. The petition is allowed to be withdrawn and disposed of.
NEETA SHAILESH SAWANT Digitally signed by NEETA SHAILESH SAWANT Date: 2021.12.08 (SANDEEP K. SHINDE, J.) 18:28:43 +0530