Ghanshyambhai Babubhai Rabari vs State Of Gujarat
2023 Latest Caselaw 3687 Guj

      R/CR.MA/3434/2023                               ORDER DATED: 29/04/2023




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 3434 of 2023

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                          GHANSHYAMBHAI BABUBHAI RABARI
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MR VC VAGHELA(1720) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2
MS MH BHATT, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                  Date : 29/04/2023

                                   ORAL ORDER

In view of judgment passed by this Court in the case of Iqbal Hasanali Sayed Vs. State of Gujarat, reported in 2022 (4) GLR 2680, learned Advocate for the applicant 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 Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) K. S. DARJI