Satpal Singh S/O. Panna Ram vs State Of Gujarat
2025 Latest Caselaw 880 Guj

Gujarat High Court

Satpal Singh S/O. Panna Ram vs State Of Gujarat on 14 July, 2025

                                                                                                                      NEUTRAL CITATION




                        R/CR.MA/10659/2025                                          CAV JUDGMENT DATED: 14/07/2025

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                                                                     Reserved On      : 09/07/2025
                                                                        Pronounced On : 14/07/2025

                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO.
                                              10659 of 2025


                       FOR APPROVAL AND SIGNATURE:

                       HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                       ==========================================================

                                  Approved for Reporting                        Yes               No

                       ==========================================================
                                             SATPAL SINGH S/O. PANNA RAM & ORS.
                                                           Versus
                                                      STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR HARSHIT TOLIA, SENIOR ADVOCATE WITH MR SHUBHAM
                       JHAJHARIA(10231) for the Applicant(s) No. 1,2,3
                       MR HARDIK SONI, APP for the Respondent(s) No. 1
                       ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                            CAV JUDGMENT

The matter was heard at length, and was reserved for judgment.

Today, matter is listed for pronouncement of judgment. However, after the judgment was pronounced and after the Court expressed its view that the Court is not inclined to entertain the present application, learned advocate Mr. Jhajharia appearing for the applicants submits that if the Court is not inclined

NEUTRAL CITATION

R/CR.MA/10659/2025 CAV JUDGMENT DATED: 14/07/2025

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to grant any relief, then he does not want to press this application and requests to permit him to withdraw the present application.

The request is acceded to. The present application is disposed of as withdrawn.

(DIVYESH A. JOSHI,J) LAVKUMAR J JANI