Gujarat High Court
Pravin Sinh Sardar Sinh Chavda vs State Of Gujarat on 13 November, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/18128/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL ) NO. 18128
of 2014
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PRAVIN SINH SARDAR SINH CHAVDA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR CHETAN B RAVAL, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 13/11/2014
ORAL ORDER
Learned advocate appearing on behalf of the applicant seeks permission to withdraw the present application. Permission as prayed for is granted. The present application is dismissed as withdrawn.
[A.J.DESAI,J.] niru* Page 1 of 1