Gujarat High Court
Khehoto S/O Khetoi Khutovi Aye vs State Of Gujarat on 6 November, 2023
NEUTRAL CITATION
R/CR.MA/19815/2023 ORDER DATED: 06/11/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
CHARGESHEET) NO. 19815 of 2023
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KHEHOTO S/O KHETOI KHUTOVI AYE
Versus
STATE OF GUJARAT
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Appearance:
MR PRAVIN GONDALIYA(1974) for the Applicant(s) No. 1,2,3,4
MR LB DABHI APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 06/11/2023
ORAL ORDER
1. Rule. Learned Additional Public Prosecutor Mr.Dabhi waives service of notice of Rule on behalf of respondent - State.
2. Learned advocate Mr.Gondaliya for the applicant seeks permission to withdraw the present application, at this stage.
3. Permission, as prayed for, is granted. The present application is disposed of as withdrawn. Rule is discharged.
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