MANOJ SAKHARAM NAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant had applied for anticipatory bail which has been rejected by Ad-hoc Additional Sessions Judge 1, Niphad and I/c. Addl. Sessions Judge-1, Niphad, by an order dated 22-04-2008. It is the contention of the applicant that the complainant had submitted in writing on 15-04-2008 with the Investigation Officer that he had filed a complaint on account of some misunderstanding and that he wants to withdraw the complaint. However, the aforesaid order dated 22-04-2008 passed by the Sessions Court rejecting the bail application of the applicant, mentions that the police papers did not reveal existence of any such document of withdrawl of complaint. The learned A.P.P. seeks time to produce the original police papers for perusal of this Court. Adjourned to 27-05-2008.