MILIND Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard Mr. Sagar-Killarikar, Mr. Kadam and Mr. Malte in respective matters. In Criminal Application No. 2286 of 2010, Rule was issued on 15th October 2010, while interim relief was granted on 2nd July 2010, in terms of prayer clause "(C)", which reads as under:-

(2.) Learned counsel for the Applicant says genuinely and bonafidely, he was unaware of filing of such charge-sheet. Learned counsel has sought permission to withdraw the Criminal Application No. 2286 of 2010, as he has subsequently challenged the charge-sheet No. 79 of 2010, dated 6th June 2010, to the extent of the Applicant.

(3.) In the ordinary course, there should not be impediment, hassle to entertain such application/request to withdraw, however, Mr. Malte, learned counsel for Respondent No. 2 took us through purshis (written synopsis) tendered by Mr. Killarikar before the learned Single Judge on 16th August 2012, to impress how the Advocate was maligning reputation of the Court, casting allegations against practicing Advocate and creating obstructions in normal process of the Court.