Gujarat High Court
Lakhvindersingh Mehgasingh Sikh & vs State Of Gujarat on 15 February, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/2770/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 2770 of 2018
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LAKHVINDERSINGH MEHGASINGH SIKH & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MAKBUL I MANSURI, ADVOCATE for the Applicant(s) No. 1 - 2
MS NISHA THAKORE APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 15/02/2018
ORAL ORDER
Learned advocate Mr.M.I. Mansuri for the applicants seeks permission to withdraw this application with liberty to file fresh bail application, if any new material is placed on record of the learned trial Court.
Permission, as sought for, is granted. The application stands disposed of as withdrawn with above liberty. Rule is discharged.
(S.H.VORA, J.) Hitesh Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Feb 15 23:57:25 IST 2018