Gujarat High Court
Ashok Nathabhai Panchani vs State Of Gujarat & on 1 February, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/3044/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 3044 of 2017
In CRIMINAL MISC.APPLICATION NO. 1814 of 2017
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ASHOK NATHABHAI PANCHANI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MS. BHAVNA D ACHARYA, ADVOCATE for the Applicant(s) No. 1
MS KRINA CALLA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 01/02/2017
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 The present application is dismissed as withdrawn.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.) Savariya Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Feb 03 04:49:00 IST 2017