Gujarat High Court
Adarsh @ Piyush Parmanand Sing Rajput vs State Of on 11 January, 2013
Author: Anant S. Dave
Bench: Anant S. Dave
ADARSH @ PIYUSH PARMANAND SING RAJPUT....Applicant(s)V/SSTATE OF GUJARAT....Respondent(s) R/CR.MA/18572/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 18572 of 2012 ================================================================ ADARSH @ PIYUSH PARMANAND SING RAJPUT....Applicant(s) Versus STATE OF GUJARAT....Respondent(s) ================================================================ Appearance: MR BC DAVE, ADVOCATE for the Applicant(s) No. 1 MR KUNAL B DAVE, ADVOCATE for the Applicant(s) No. 1 Mr.J.K. Shah, ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 11/01/2013 ORAL ORDER
Learned advocate for the applicant does not press this application at this stage and seeks permission to withdraw this application.
Permission is granted, as prayed for.
In case the trial is not over by December 2013, it will be open for the applicant to avail remedy of bail before the appropriate Court in accordance with law.
This application is disposed of as withdrawn. Rule is discharged.
[ANANT S. DAVE, J.] chandresh Page 1 of 1