Gujarat High Court
Amitsingh Shyam Narayan Singh & 2 vs State Of Gujarat & on 15 June, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/11851/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 11851 of 2016
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AMITSINGH SHYAM NARAYAN SINGH & 2....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR MAULIN G PANDYA, ADVOCATE for the Applicant(s) No. 1 - 3
MR IH SAIYED, MR NARENDRA L JAIN, ADVOCATE for the Respondent(s)
No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 15/06/2016
ORAL ORDER
Learned Advocate, Mr. Unwala, for the petitioners, seeks permission to withdraw this petition, at this stage.
Permission, as prayed for is granted. This petition stands disposed of as WITHDRAWN. However, this withdrawal shall not come in the way of the petitioners in seeking anticipatory bail from the court concerned. This Court has not gone into the merits of the matter. The petitioners shall be at liberty to approach this Court at an appropriate stage.
(MS SONIA GOKANI, J.) UMESH Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Jun 17 03:10:55 IST 2016