Gujarat High Court
Gurusami@ Gfurusami Mareek Tevar vs State Of Gujarat on 18 February, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/2440/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 2440 of 2015
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GURUSAMI@ GFURUSAMI MAREEK TEVAR....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR. SURAJ A SHUKLA, ADVOCATE for the Applicant(s) No. 1
MR KL PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 18/02/2015
ORAL ORDER
The learned advocate appearing on behalf of the applicant does not press this application and seeks permission to withdraw the same.
Permission as prayed for is granted. Application stands disposed of as withdrawn.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1