FAWAD ISMAIL SUBHEDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned APP for the State and learned counsel for respondent No.2.

(2.) Since the applications are arising out of the common C.R. the same are disposed of by a common order.

(3.) Learned counsel for the applicants on instructions seeks leave to withdraw the bail application on behalf of applicant No.3 - Arifa Jamir Pathan with liberty to apply afresh for bail after three months. The bail application on behalf of applicant No.3-Arifa Jamir Pathan is allowed to be withdrawn with liberty as prayed for and disposed of accordingly.