Karan Keshu Odedara vs State Of Gujarat
2023 Latest Caselaw 8672 Guj

Gujarat High Court

Karan Keshu Odedara vs State Of Gujarat on 14 December, 2023

                                                                                           NEUTRAL CITATION




    R/CR.MA/22229/2023                                      ORDER DATED: 14/12/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 22229
                           of 2023

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                           KARAN KESHU ODEDARA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
MR. TIRTHRAJ PANDYA, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                   Date : 14/12/2023

                                    ORAL ORDER

Learned advocate for the applicant seeks permission to withdraw the present application. However, he submits that there is apprehension on the part of the applicant that he may be given third degree treatment by police.

Needless to say that the police authority shall comply with the directions issued by the Apex Court vide judgment rendered in the case of D. K. Basu vs. State of West Bengal.

Permission as sought for by the learned advocate for the applicant is granted.

The present application stands disposed of as withdrawn.

(M. R. MENGDEY,J) NABILA