Gujarat High Court
Ahir Parbatbhai Godadbhai & 5 vs State Of Gujarat on 18 December, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/22964/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL ) NO. 22964
of 2015
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AHIR PARBATBHAI GODADBHAI & 5....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR VIRAT G POPAT, ADVOCATE for the Applicant(s) No. 1 - 6
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 18/12/2015
ORAL ORDER
Mr.Virat G. Popat, learned advocate for the applicants, seeks permission to withdraw the present application. Permission, as prayed for, is granted. The present application is disposed of as withdrawn. Rule is discharged.
(A.J.DESAI, J.) *Kazi...
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