SAURABH SURYAKANT KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned counsel for the applicants for some time. The learned counsel for the applicants, on instructions, seeks leave to withdraw this criminal application to the extent of applicant no.1, 2, 5 and 7.

(2.) Leave granted. Application of applicant no.1-Saurabh s/o Suryakant Kadam (husband of respondent No.2), 2-Suryakant Laxman Kadam (father-in-law of respondent no.2), 5-Kiran s/o Suryakant Kadam (brother-in-law of respondent no.2) and applicant no.-7 Vinay s/o Chandrakant Santabanavar (Shinde) (husband of sister-in-law of respondent no.2) is hereby dismissed as withdrawn.

(3.) Heard finally with consent at admission stage.