Gujarat High Court
Ashok @ Doctor Nathabhai Panchani vs State Of Gujarat on 9 January, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/21281/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 4 of 2018
IN
R/CRIMINAL MISC.APPLICATION NO. 21281 of 2018
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ASHOK @ DOCTOR NATHABHAI PANCHANI THROUGH DENISH ASHOKBHAI PANCHANI Versus STATE OF GUJARAT ================================================================ Appearance:
MR MOUSAM R YAGNIK for the PETITIONER(s) No. MR LR PUJARI, APP for the RESPONDENT(s) No. ================================================================ CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE Date : 09/01/2019 IA ORDER Learned Advocate Mr.Yagnik for the applicant states that the applicant has now surrendered and therefore, the present application is rendered infractuous. Disposed of accordingly.
(A.Y. KOGJE, J) SHITOLE Page 1 of 1