Mumtazben Usmanbhai Malek vs State Of Gujarat
2022 Latest Caselaw 9676 Guj

       R/CR.RA/1359/2019                                ORDER DATED: 17/11/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL REVISION APPLICATION NO. 1359 of 2019

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                MUMTAZBEN USMANBHAI MALEK
                             Versus
                        STATE OF GUJARAT
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Appearance:
DARSHIT R BRAHMBHATT(8011) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. DIVYANGNA JHALA, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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   CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 17/11/2022

                                ORAL ORDER

Mr. Darshit Brahmbhatt, learned advocate for the petitioner, on instructions, seeks permission to withdraw this petition as now case is posted for judgment whereas this petition is filed challenging the order passed below Exhibit -12, whereby petitioner seeks direction for further investigation into the case.

The permission, as prayed for, is granted. This petition stands disposed of as withdrawn. It is made clear that this Court has not gone into the merits of this case.

(UMESH A. TRIVEDI, J.) Lalji Desai