BHATU PRAKASH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants apprehending arrest in connection with the offences punishable u/s 353,143,147,149,506 of Indian Penal Code r/w section 3 , 4 , 7 of Mines and Minerals Act r/w section 11 of Maharashtra Covid-19 Regulation Act and section 188 of I.P.C. registered vide Crime No. 78/2020 with Shirpur City police station, Shirpur, District Dhule, preferred this application for anticipatory bail.

(2.) Heard the learned counsel for applicants and learned A.P.P. for State. Perused the F.I.R. as well as papers of investigation.

(3.) Learned A.P.P. on instructions submits that application moved by the applicant No. 2 do not survives for the reason the applicant No. 2 already arrested and remanded to custody. In view of the statement made by learned A.P.P., learned counsel for applicants seeks permission to withdraw the application to the extent of applicant No. 2. Accordingly, the application disposed of to the extent of applicant No. 2 i.e. Kalpesh Bhuraj Koli as withdrawn. The application is pressed to the extent of applicant No. 1.