Yashpal Pichholiya vs. Devendra Yadav And Anr
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ba.751-2019.doc Dond IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION BAIL APPLICATION NO. 751 OF 2019 Yashpal Pichholia ..Applicant Vs Devendra Yadav, Inspector, CGST & Anr. ..Respondents Mr. Karma Vivan for applicant.
Mr. S.S. Hulke, APP for State. CORAM : A.S.GADKARI, J. DATE : 25th March 2019. P.C.: 1] The learned counsel for the applicant on instructions seeks leave to withdraw the present application to avail his right under Section 167(2) of Cr.P.C. before the Trial Court.
Leave grated. 2] Application is disposed off as withdrawn. (A.S.GADKARI, J.) 1/1
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