Gujarat High Court
Santoshkumar Khodumal Mulchandani ... vs State Of Gujarat & on 14 June, 2016
Author: Harsha Devani
Bench: Harsha Devani, Biren Vaishnav
R/CR.MA/12538/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 12538 of
2016
In CRIMINAL APPEAL NO. 1862 of 2012
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SANTOSHKUMAR KHODUMAL MULCHANDANI THRO' LILABEN
SANTOSHKUMAR MULCHANDANI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MS GAYATRI B JADEJA, ADVOCATE for the Applicant.
MR HIMANSHU K PATEL, ADDITIONAL PUBLIC PROSECUTOR for the
Respondents.
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 14/06/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Ms. Gayatri B. Jadeja, learned advocate for the applicant, under instructions, seeks permission to withdraw this application whereby the applicant seeks temporary bail as his wife was suffering from dysfunctional uterine bleeding and has been advised hysterectomy surgery.
Permission, as prayed for, is granted. The application is rejected as withdrawn.
(HARSHA DEVANI, J.)
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R/CR.MA/12538/2016 ORDER
(BIREN VAISHNAV, J.)
syed/
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