Gujarat High Court
Thakor Joraji Keshaji Lalaji Thro. ... vs State Of Gujarat & on 14 August, 2015
Bench: M.R. Shah, K.J.Thaker
R/CR.MA/15156/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 15156 of
2015
In CRIMINAL APPEAL NO. 997 of 2014
=============================================
THAKOR JORAJI KESHAJI LALAJI THRO. VISHNU SAKURAJI
THAKOR....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
=============================================
Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MR K I KAZI, ADVOCATE for the Applicant(s) No. 1
MS CM SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
=============================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 14/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) RULE. Ms. C.M. Shah, learned APP waives service of notice of Rule on behalf of the respondent State. In the facts and circumstances of the case and with the consent of learned advocate appearing for respective parties, present application is taken up for final hearing today.
After arguing the matter for sometime, when the Court is not inclined, Shri Kaji, learned advocate seeks permission to withdraw the present application.
Permission is, accordingly, granted. Present application is dismissed as withdrawn. Rule is discharged.
(M.R. SHAH, J.) (K.J. THAKER, J.) Ajay Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 15 02:00:51 IST 2015