Tusharbhai Chandubhai Chavda vs State Of Gujarat
2023 Latest Caselaw 3683 Guj

     R/CR.MA/7122/2023                              ORDER DATED: 29/04/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 7122 of 2023

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                         TUSHARBHAI CHANDUBHAI CHAVDA
                                     Versus
                               STATE OF GUJARAT
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Appearance:
HARDIK J GAJJAR(8718) for the Applicant(s) No. 1,2,3,4
MR. VANRAJSINH M DAMORE(3787) for the Applicant(s) No. 1,2,3,4
for the Respondent(s) No. 2
MR SOHAM JOSHI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                Date : 29/04/2023

                                 ORAL ORDER

Learned Advocate for the applicant seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application in view of the judgment of this Court in case of IQBAL HASANALI SYED VS. STATE OF GUJARAT AND ANR reported in (2022) 4 GLR 2680.

The permission, as prayed for withdrawal, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) M.M.MIRZA