Gujarat High Court
Suresh Shivsanmungam Jangam vs State Of Gujarat on 17 June, 2022
Author: Gita Gopi
Bench: Gita Gopi
R/CR.MA/9802/2022 ORDER DATED: 17/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 9802 of 2022
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SURESH SHIVSANMUNGAM JANGAM
Versus
STATE OF GUJARAT
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Appearance:
MR SHIVAM N THAKKAR(10024) for the Applicant(s) No. 1
MR PRANAV TRIVEDI, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 17/06/2022
ORAL ORDER
After substantial arguments, learned Additional Public Prosecutor submitted that this is the 2nd bail application of the applicant and the applicant has failed to show any change in circumstances.
In view of the above submission, learned Advocate for the applicant seeks permission to withdraw the application.
Permission as prayed for is granted. The application stands disposed of as withdrawn. Rule is discharged.
Sd/-
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