Gujarat High Court
Abhijit Rishikesh Tarni Sikdar @ Vishal ... vs State Of Gujarat on 25 February, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/1642/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 1642 of 2019
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ABHIJIT RISHIKESH TARNI SIKDAR @ VISHAL VIKAS SHAH
Versus
STATE OF GUJARAT
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Appearance:
MR SANJAY PRAJAPATI(3227) for the Applicant(s) No. 1
MR DM DEVNANI, APP (2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 25/02/2019
ORAL ORDER
Learned Advocate for the applicant seeks permission to withdraw this application as pending this application, charge sheet is filed. Permission as prayer for is granted. The application is disposed of as withdrawn with a liberty to approach the Sessions Court. Rule is discharged.
(A.Y. KOGJE, J) SHITOLE Page 1 of 1