Hareshbhai @ Tinabhai Mavjibhai ... vs State Of Gujarat
2023 Latest Caselaw 3684 Guj

     R/CR.MA/6496/2023                          ORDER DATED: 29/04/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 6496 of 2023

==========================================================
                HARESHBHAI @ TINABHAI MAVJIBHAI RABARI
                                Versus
                         STATE OF GUJARAT
==========================================================
Appearance:
MR TUSHARKUMAR R UPADHYAY(9812) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR J K SHAH, ADDL.PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================

  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 Present application stands disposed of as withdrawn with aforesaid liberty.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