Gujarat High Court
Guljarilal @ Mahesh Ramsiromani ... vs State Of Gujarat & on 7 January, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/253/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 253 of 2015
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GULJARILAL @ MAHESH RAMSIROMANI UPADHYAY & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. SURAJ A SHUKLA, ADVOCATE for the Applicant(s) No. 1 - 2
MR AN SHAH ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 07/01/2015
ORAL ORDER
Learned advocate appearing for the applicant seeks permission to withdraw present application at this stage. Permission as prayed for is granted. Application stands disposed of as withdrawn at this stage.
(A.J.DESAI, J.) niru* Page 1 of 1