Gujarat High Court
Ashokkumar Narsinhbhai Tailor vs State Of Gujarat on 13 April, 2017
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/8404/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 8404 of 2017
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ASHOKKUMAR NARSINHBHAI TAILOR....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR SV RAJU, SR. COUNSEL with MR CHETAN K PANDYA, ADVOCATE for
the Applicant(s) No. 1
MR MITESH AMIN PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 13/04/2017
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw this application with a liberty to approach the learned Sessions Court concerned for fresh bail after filing of charge sheet. Permission granted. The application stands dismissed as withdrawn with above liberty.
As and when, such a bail application is filed, the learned Sessions Judge concerned is directed to consider the same in accordance with law without being influenced by withdrawal of present application at this stage before this Court. It is clarified that this Court has not examined the merits of the case. Rule discharged.
(S.H.VORA, J.) shekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Apr 14 02:31:38 IST 2017