LAWS(BOM)-2024-2-240

NANDU GOVIND KHILE Vs. STATE OF MAHARASHTRA

Decided On February 14, 2024
NANDU GOVIND KHILE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Learned advocate Mr. Joydeep Chatterji for the Applicants in Criminal Application No. 4347 of 2023 submits that he is not pressing the application for Applicant No. 1 - Nandu Khile and Applicant No. 2 - Deepak Khile, at this point of time with liberty to file fresh application.

(2.) Criminal Application No. 4347 of 2023 to the extent of Applicant Nos.1 - Nandu Khile and 2 - Deepak Khile, stands dismissed as withdrawn.

(3.) The applicants are seeking suspension of substantive sentence and bail.