Gujarat High Court
Prashant Maheshbhai Pandya vs State Of Gujarat on 21 August, 2015
Author: Anant S.Dave
Bench: Anant S. Dave
R/CR.MA/20710/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 20710 of 2013
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PRASHANT MAHESHBHAI PANDYA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR HARSHIL C DATTANI, ADVOCATE for the Applicant(s) No. 1
MR P P MAJMUDAR, ADVOCATE for the Applicant(s) No. 1
MS GAYATRI B JADEJA, ADVOCATE for the Respondent(s) No. 1
MR HS SONI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 21/08/2015
ORAL ORDER
Mr. P.P.Majmudar, learned advocate for the applicant, seeks permission to withdraw this application, at this stage, in view of pendency of Special Criminal Application No.4561 of 2015 before this Court and outcome thereof.
Permission, as prayed for, is granted.
This application stands disposed of as withdrawn.
(ANANT S.DAVE, J.) pvv Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 22 01:35:28 IST 2015