Gujarat High Court
Sanjaykumar Kanubhai Parmar vs State Of Gujarat on 19 September, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/19747/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 19747 of 2016
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SANJAYKUMAR KANUBHAI PARMAR....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MAHENDRA K PATEL, ADVOCATE for the Applicant(s) No. 1
MR PARAG M KULKARNI, ADVOCATE for the Applicant(s) No. 1
MR JK SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 19/09/2016
ORAL ORDER
1. Learned APP upon instructions states that during the pendency of this application, Investigating Officer has filed charge-sheet on 29.07.2016.
2. In that view of the matter, learned advocate for the applicant seeks permission to withdraw the present application with liberty to file an appropriate application before the competent court having jurisdiction.
3. Permission, as prayed for, is granted. The present application is disposed of as withdrawn, with above liberty. Rule is discharged.
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