Gujarat High Court
Bhupatbhai vs State on 8 October, 2010
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
Gujarat High Court Case Information System
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SCR.A/1779/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1779 of 2010
=========================================
BHUPATBHAI
PUNJABHAI CHUDASMA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance
:
MS KD
PARMAR for
Applicant(s) : 1,
Ms MINI NAIR, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
RULE UNSERVED for Respondent(s) : 2,
RULE
NOT RECD BACK for Respondent(s) :
3,
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE RAJESH H.SHUKLA
Date
: 08/10/2010
ORAL
ORDER
The present application has been filed by the applicant for grant of parole and setting aside the order dated 21.6.2010 passed by the Home Department rejecting the exercise of discretion under sec. 433(A) of CrPC.
After arguing for some time, learned advocate Ms. Parmar seeks permission to withdraw the present application. Permission granted. The application stands disposed of as withdrawn. Rule is discharged.
(Rajesh H. Shukla, J.) (hn) Top