Gujarat High Court
Ashok Nathabhai Panchani vs State Of Gujarat on 2 March, 2017
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/6210/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 6210 of 2017
In CRIMINAL MISC.APPLICATION NO. 5065 of 2017
In CRIMINAL MISC.APPLICATION NO. 1814 of 2017
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ASHOK NATHABHAI PANCHANI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MS MEDHA N PANDYA, ADVOCATE for the Applicant(s) No. 1
MS MOXA THAKKAR, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 02/03/2017
ORAL ORDER
Learned advocate Ms. Pandya for the petitioner seeks permission to withdraw present petition with a liberty to approach the trial Court. Permission is granted. The petition stands dismissed as withdrawn with above liberty.
(S.H.VORA, J.) shekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Mar 03 00:44:15 IST 2017