Saiyed Kutbuddin Allaudin vs State Of Gujarat
2023 Latest Caselaw 5562 Guj

                                                                                  NEUTRAL CITATION




     R/SCR.A/9670/2023                             ORDER DATED: 02/08/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CRIMINAL APPLICATION NO. 9670 of 2023
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                         SAIYED KUTBUDDIN ALLAUDIN
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR ALTAFHUSEN I DUDHWALA(12126) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4
MS KRINA P CALLA for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 02/08/2023
                                ORAL ORDER

In view of judgment passed by the Hon'ble Supreme Court in the

case of Sakiri Vasu vs. State of U.P, in (2008) 2 SCC 409, learned

advocate for the applicant seeks permission to withdraw present

application with a liberty to file an application under Section 156(3) of

Cr.P.C. before the concerned Court below.

The permission, as prayed for, is granted. Present application stands

disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) RINKU MALI