R/CR.MA/9613/2023 ORDER DATED: 12/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 9613 of 2023
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DEHURBHAI NARANBHAI SHIYARIYA (BHARWAD)
Versus
STATE OF GUJARAT
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Appearance:
MR AMIT K DAVE(5860) for the Applicant(s) No. 1
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 : 12/06/2023
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 applicants 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 Present application stands disposed of as withdrawn with aforesaid liberty.
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