Gujarat High Court
Jayanti @ Gomal Chitharbhai Makwana vs State Of Gujarat on 6 August, 2021
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/13736/2021 ORDER DATED: 06/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 13736 of 2021
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JAYANTI @ GOMAL CHITHARBHAI MAKWANA
Versus
STATE OF GUJARAT
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Appearance:
SUMIT K PRAJAPATI(8867) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MOXA THAKKAR, APP (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE S.H.VORA
Date : 06/08/2021
ORAL ORDER
By way of present application, the applicant has approached this Court directly for temporary bail.
In view of above, learned advocate for the applicant seeks permission to withdraw present temporary bail application with a liberty to approach concerned competent Court. Permission is granted. The present application stands disposed of as withdrawn with above liberty.
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