Gujarat High Court
Bhupendrabhai Shanabhai Makwana Thru. ... vs State Of Gujarat on 7 May, 2019
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
C/SCA/7872/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7872 of 2019
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BHUPENDRABHAI SHANABHAI MAKWANA THRU. BROTHER
PANKAJBHAI MAKWANA
Versus
STATE OF GUJARAT
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Appearance:
MR. ALKESH N SHAH(3749) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 2
MR.DHARMESH DEVNANI, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE UMESH A. TRIVEDI
Date : 07/05/2019
ORAL ORDER
Mr.Dharmesh Devnani, learned Assistant Government Pleader on written instruction dated 07.05.2019 of P.I., Bapod Police Station, states that this is the solitary offence registered against the petitioner with the said police station and there is no proposal to preventively detain the petitioner.
Mr.Alkesh N. Shah, learned advocate for the petitioner, on such statement being made, seeks permission of withdraw the present petition.
The present petition stands disposed of as withdrawn.
Direct service is permitted.
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