Gujarat High Court
Vishnu Bhai Dinesh Bahi Bhil vs State Of Gujarat on 4 July, 2019
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
C/SCA/10153/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10153 of 2019
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VISHNU BHAI DINESH BAHI BHIL
Versus
STATE OF GUJARAT
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Appearance:
MR SALIM M SAIYED(5172) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MR RASHESH RINDANI, ASSISTANT GOVERNMENT
PLEADER/PP(99) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE UMESH A. TRIVEDI
Date : 04/07/2019
ORAL ORDER
Shri Rashesh Rindani, learned Assistant Government Pleader, on instructions, dated 04.07.2019 from P.I, Kagdapith Police Station, states that the impugned FIRs, being C.R. Nos. 5212 of 2018 and 5207 of 2019, are the offences registered against the petitioner with the said Police Station and there is no proposal to preventively detain the petitioner.
Shri Salim Siayed, learned advocate for the petitioner, on such statement being made, seeks permission to withdraw the present petition.
The present petition stands disposed of as withdrawn.
Direct service is permitted.
(UMESH A. TRIVEDI, J.) siji Page 1 of 1 Downloaded on : Wed Jul 10 06:42:07 IST 2019