NIJAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the Applicants after arguing the matter for some time and when this Court expressed disinclination to grant relief in favour of Applicant No.2-Umar Farook Ab. Salam Qureshi, seeks leave to withdraw the application on behalf of Applicant No.2. Leave is granted.

(2.) The application is dismissed as withdrawn as against Applicant No.2.

(3.) The Applicant No.1-Nijam @ Nizamoddin Ab, Salam Qureshi apprehends his arrest in C.R. No. 849 of 2023 registered with Sadar Bazar Police Station, Solapur, for the offences punishable under Ss. 304(b), 504 and 506 r/w 34 of the IPC .