Gujarat High Court
Amrutbhai Shambhubhai Patel vs State Of Gujarat & on 13 December, 2013
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
AMRUTBHAI SHAMBHUBHAI PATEL....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/11705/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO. 11705 of 2013 ================================================================ AMRUTBHAI SHAMBHUBHAI PATEL....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR TATTVAM K PATEL, ADVOCATE for the Applicant(s) No. 1 MR RUTURAJ NANAVATI, ADVOCATE for the Respondent(s) No. 2 MR HL JANI, APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED Date : 13/12/2013 ORAL ORDER
Heard learned counsel for the respective parties.
The present applicant has filed application for cancellation of bail. As per instruction provided by the Investigating Officer to learned APP stage of evidence is only pending.
Looking to the circumstances of the present case, the application has become infructuous and deserves to be dismissed. Accordingly, it is dismissed. Rule is discharged.
(Z.K.SAIYED, J.) KKS Page 1 of 1