Gujarat High Court
Paraskumar Ramjibhai Solanki vs State Of Gujarat on 5 June, 2023
Bench: Samir J. Dave
R/CR.MA/8467/2023 ORDER DATED: 05/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8467 of 2023
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PARASKUMAR RAMJIBHAI SOLANKI
Versus
STATE OF GUJARAT
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Appearance:
MR. KULDEEP D VAIDYA(7045) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MS. DIVYANGNA JHALA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 05/06/2023
ORAL ORDER
In view of judgment passed by this Court in the case of Iqbal Hasanali Sayed 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.
The permission, as prayed for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.
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