Vipul S/O Dashrathbhai Bijalbhai Bhoi vs State Of Gujarat
2025 Latest Caselaw 2539 Guj

Gujarat High Court

Vipul S/O Dashrathbhai Bijalbhai Bhoi vs State Of Gujarat on 13 August, 2025

                                                                                                               NEUTRAL CITATION




                            R/CR.MA/16365/2025                                    ORDER DATED: 13/08/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
                                   AFTER CHARGESHEET) NO. 16365 of 2025

                       ==========================================================
                                           VIPUL S/O DASHRATHBHAI BIJALBHAI BHOI
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR PUNIT B JUNEJA(3972) for the Applicant(s) No. 1
                       MS. DIVYANGNA JHALA, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                          Date : 13/08/2025

                                                           ORAL ORDER

Learned APP upon instructions submits that the trial is posted tomorrow before the learned Sessions Court for pronouncement of the judgment.

In that view of the matter, Learned Advocate for the Applicant seeks permission to withdraw the present Application.

Permission as prayed for is granted. The matter stands disposed of as withdrawn.

(M. R. MENGDEY,J) J.N.W / 6