Gujarat High Court
Jabbarbhai Noorbhai Saiyed Thro' Vahab ... vs State Of Gujarat & on 4 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
R/CR.MA/2858/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 2858 of
2016
In CRIMINAL APPEAL NO. 1305 of 2011
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JABBARBHAI NOORBHAI SAIYED THRO' VAHAB JABBAR (TAJ)
(SAIYED)....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR V B MALIK, ADVOCATE for the Applicant(s) No. 1
MS HANSA PUNANI ADDITIONAL PUBLIC PROSECUTOR for the
RESPONDENT(s) No. 1-2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 04/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mr. V. B. Malik, learned advocate for the applicant, under instructions, seeks permission to withdraw this application whereby the applicant seeks temporary bail as his wife is required to undergo hysterectomy.
Permission, as prayed for, is granted. The application is rejected as withdrawn.
(HARSHA DEVANI, J.)
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R/CR.MA/2858/2016 ORDER
(G.R.UDHWANI, J.)
zgs
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