Gujarat High Court
Digvijaysinh @ Digo Kalyansinh Gohil ... vs State Of Gujarat on 17 May, 2019
Author: V. P. Patel
Bench: V.P. Patel
R/CR.MA/9662/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 9662 of 2019
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DIGVIJAYSINH @ DIGO KALYANSINH GOHIL THRO GOHIL
NARENDRASINH KALYANSINH
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE V.P. PATEL
Date : 17/05/2019
ORAL ORDER
The Party-in-person appearing on behalf of the applicant-accused seeks permission to withdraw the present application with a liberty to file an appropriate application before the learned Trial Court.
Permission as prayed for is granted. The present application is disposed of as withdrawn, with the above liberty. If any application is filed by the applicant before the Trial Court, the same be decided in accordance with law.
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