RAJENDRA DAGDULAL BAFNA Vs. STATE OF MAHARASHTRA, THROUGH POLICE INSPECTOR, SINDKHEDA POLICE STATION, DISTRICT DHULE

JUDGEMENT

(1.) At the outset, learned Advocate appearing for the applicants seeks permission to withdraw the application to the extent of applicant nos.01 and 02 (original accused nos.01 and 02).

(2.) Permission granted. The application to the extent of applicant nos.01 and 02 (original accused nos.01 and 02), namely Rajendra and Kavarlal, respectively, stands disposed of as withdrawn.

(3.) Rule. Rule made returnable forthwith. By consent, heard finally.