PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Heard Shri Joshi, learned Counsel for the applicant and Shri Thakare, learned APP for the non-applicant/State.

(3.) Shri Joshi, learned Counsel for the applicant submitted that offences registered against the applicant are under the Indian Penal Code, 1860 as well as the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and appeal is provided, therefore, he wants to withdraw the application.