Alkeshbhai Navalsing Patel vs State Of Gujarat
2022 Latest Caselaw 4603 Guj

      R/CR.MA/4071/2020                              ORDER DATED: 02/05/2022




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL MISC.APPLICATION NO. 4071 of 2020

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                          ALKESHBHAI NAVALSING PATEL
                                     Versus
                               STATE OF GUJARAT
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Appearance:
NIKITA S BAROT(7417) for the Applicant(s) No. 1
SANSKRUTI R SHUKLA(8913) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MD MEHTA, ASSISTANT PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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   CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 02/05/2022

                                  ORAL ORDER

Learned Advocate Ms. Sanskruti R. Shukla on behalf of the

applicant, under instructions, more particularly, on basis of judgment of

this Court in case of Kailash Govindram Rathi and others v. State of

Gujarat reported in (2008) 1 GLR 750, seeks permission to withdraw the

present application. Permission is granted. The present application i.e.

Criminal Miscellaneous Application No. 4071 of 2020 is disposed of as

withdrawn.

(NIKHIL S. KARIEL,J) Mrs. J. J. Kedia