Gujarat High Court
Vilasbhai Kishorebhai Bhajiawala vs State Of Gujarat & on 9 June, 2015
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
R/CR.MA/5030/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
5030 of 2015
===========================================================
VILASBHAI KISHOREBHAI BHAJIAWALA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
MR VIRAT G POPAT, ADVOCATE for the Applicant(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR. R.C.KODEKAR, APP, for the Respondent(s) No. 1
===========================================================-=====
CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 09/06/2015
ORAL ORDER
Rule. Mr.R.C.Kodekar, learned Additional Public Prosecutor waive service of notice of rule on behalf of respondent-State.
Mr.Virat G. Popat, learned advocate for the applicant seeks permission to withdraw this application. Permission, as prayed for, is granted. The present application stands disposed of as withdrawn. Rule is discharged.
(Z.K.SAIYED, J.) siddharth Page 1 of 1