Vivek @ Rishu Premshankar Mishra vs State Of Gujarat
2021 Latest Caselaw 5478 Guj

            R/CR.MA/4643/2021                                  ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 4643 of 2021

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                    VIVEK @ RISHU PREMSHANKAR MISHRA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR. SURAJ A SHUKLA(7185) for the Applicant(s) No. 1
MR MANAN MEHTA APP(2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE S.H.VORA

                                Date : 07/05/2021

                                 ORAL ORDER

Learned Advocate for the applicant states at bar that the trial is concluded and the case is posted for judgment and therefore seeks permission to withdraw the present bail application.

2. Permission, as prayed for, is granted. Application stands disposed of as withdrawn as requested. It is clarified that this Court has not gone into the merits of the case at this stage.

(S.H.VORA, J) sompura