SHYAMRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The first appeal has been filed by the parents of the main accused Mangesh, seeking anticipatory bail. They had preferred Misc. Criminal Bail Application No. 375/2020 before the trial Court and by order dated 02.07.2020, their application has been rejected.

(2.) We have heard the submissions of the learned Advocate on behalf of the appellants and the learned APP on behalf of the respondent nos. 1 and 2/State. None appears for respondent no. 3 though Advocate Nandedkar has caused an appearance. On 08.09.2020 and today as well, none has appeared for respondent no.

(3.) , even though the matter was kept back and called out after lunch. 3. Insofar as Criminal Appeal No. 404/2020 filed by Mangesh for seeking regular bail is concerned, we have heard the matter for sometime. The learned advocate for the appellant- Mangesh seeks leave to withdraw this appeal with liberty to move an application for regular bail after the charge-sheet is filed in the court. As such, Criminal Appeal No. 404/2020 filed by Mangesh, is disposed off as withdrawn. After the charge-sheet is filed before the trial Court, he is at liberty to make an application for regular bail. We make it clear that, we have not expressed any opinion as regards the grounds taken by the said appellant.