Gujarat High Court
Jagdish Gandabhai Raval vs State Of Gujarat on 16 July, 2018
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/12294/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 12294 of 2018
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JAGDISH GANDABHAI RAVAL
Versus
STATE OF GUJARAT
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Appearance:
MR MC BAROT(144) for the PETITIONER(s) No. 1
MR TEJAS M BAROT(2964) for the PETITIONER(s) No. 1
MR L.B. DABHI, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 16/07/2018
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw the present application with a liberty to revive the request after filing of charge sheet.
Permission, as sought for with liberty as above, is granted. The application accordingly stands disposed of as withdrawn. Rule is discharged.
It is clarified that this Court has not entered into the merits of the case of the applicant.
(R.P.DHOLARIA, J) CHANDRASHEKHAR Page 1 of 1