Gujarat High Court
Suresh Narayan Sisode (Paradhi) vs State Of Gujarat on 21 January, 2014
Author: Anant S. Dave
Bench: Anant S. Dave
R/CR.MA/1034/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 1034 of
2014
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SURESH NARAYAN SISODE (PARADHI)....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR GAJENDRA P BAGHEL, ADVOCATE for the Applicant(s) No. 1
MR KP RAVAL APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 21/01/2014
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw this application. Permission, as prayed for, is granted. It is, however, observed that if the trial is not over by 30.09.2014, it will be open for the applicant to prefer application before the concerned Court for bail.
With the aforesaid, the application stands disposed of as withdrawn.
(ANANT S.DAVE, J.) /phalguni/ Page 1 of 1