Gujarat High Court
Sugam Harishankar Jaiswal Through ... vs State Of Gujarat on 5 July, 2018
Author: A.J. Shastri
Bench: A.J. Shastri
R/SCR.A/5529/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 5529 of 2018
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SUGAM HARISHANKAR JAISWAL THROUGH DAYASHANKAR
GAYAPRASAD JAISWAL
Versus
STATE OF GUJARAT
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Appearance:
H N SEVAK(7580) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MS CHETNA SHAH APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 05/07/2018
ORAL ORDER
1. Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.
2. Learned advocate for the petitioner seeks permission to withdraw this petition. Permission as prayed for is granted. The petition stands disposed of as withdrawn. Rule is discharged.
(A.J. SHASTRI, J) MISHRA AMIT V. Page 1 of 1