Gujarat High Court
Vasantkumar Dahyabhai Ninama vs State Of Gujarat on 31 August, 2023
Bench: Samir J. Dave
NEUTRAL CITATION
R/CR.MA/15308/2023 ORDER DATED: 31/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 15308 of 2023
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VASANTKUMAR DAHYABHAI NINAMA
Versus
STATE OF GUJARAT
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Appearance:
ANILKUMAR N MUNDRA(9205) for the Applicant(s) No. 1
URJA B DAVE(7461) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR PRANAV TRIVEDI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 31/08/2023
ORAL ORDER
In view of the judgment passed by this Court in the case of Iqbal Hasanali Syed Vs. State of Gujarat, reported in 2022 (4) GLR 2680, learned advocate for the applicant seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application.
Permission, as sought for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.
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