Gujarat High Court
Rajendrakumar Surpalbhai Patel Thro' ... vs State Of Gujarat & on 10 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
R/CR.MA/3116/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 3116 of
2016
In CRIMINAL APPEAL NO. 1387 of 2011
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RAJENDRAKUMAR SURPALBHAI PATEL THRO' MAHESHKUMAR
SURPALBHAI PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MR. HARDIK C THAKKAR, ADVOCATE for the Applicant(s) No. 1
MSKK. HANSA PUNANI, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 10/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mr. Hardik Thakkar, learned advocate, for the applicant, under instructions, seeks permission to withdraw this application whereby the applicant seeks temporary bail as his wife is required to undergo hysterectomy. Permission as prayed for is granted. This application is rejected as withdrawn. Rule is discharged.
(HARSHA DEVANI, J.)
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R/CR.MA/3116/2016 ORDER
(G.R.UDHWANI, J.)
(pkn)
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