Gujarat High Court
Arpit Bipinbhai Sachaniya vs State Of Gujarat on 26 September, 2023
Bench: Samir J. Dave
NEUTRAL CITATION
R/CR.MA/16147/2023 ORDER DATED: 26/09/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 16147 of 2023
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ARPIT BIPINBHAI SACHANIYA
Versus
STATE OF GUJARAT
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Appearance:
MR DK NAKRANI(500) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS M. D. MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 26/09/2023
ORAL ORDER
In view of 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 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 Present application stands disposed of as withdrawn with aforesaid liberty.
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