Gujarat High Court
Manji @ Manu Harji Paradhi vs State Of Gujarat on 25 January, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/23371/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 23371 of 2018
=============================================
MANJI @ MANU HARJI PARADHI
Versus
STATE OF GUJARAT
=============================================
Appearance:
MS JEMINI S PATEL(10140) for the PETITIONER(s) No. 1
SANJIVKUMAR T PATEL(8914) for the PETITIONER(s) No. 1
MR. L. R. PUJARI, APP (2) for the RESPONDENT(s) No. 1
=============================================
CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 25/01/2019
ORAL ORDER
Learned Advocate for the applicant seeks permission to withdraw the present application with a liberty to file a fresh before the concerned Trial Court, after the evidence of the prosecutrix is over.
Permission as prayed for is granted. The Application stands disposed of as withdrawn with above liberty. Rule is discharged.
(A.Y. KOGJE, J) PARESH J SOMPURA Page 1 of 1