Gujarat High Court
Hardik @ Modi Narendrabhai Shukal vs State Of Gujarat & on 1 July, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/15527/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 15527 of
2016
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HARDIK @ MODI NARENDRABHAI SHUKAL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR SANDIP M PATEL, ADVOCATE for the Applicant(s) No. 1
MR.DHARMESH DEVNANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 01/07/2016
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw the present application.
Permission, as sought for, is hereby granted. The application stands disposed of as withdrawn.
(P.P.BHATT, J.) dharmendra Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jul 02 04:07:51 IST 2016