Anu @ Akshay Punitbhai ... vs State Of Gujarat
2023 Latest Caselaw 5650 Guj

                                                                                  NEUTRAL CITATION




    R/CR.MA/13627/2022                               ORDER DATED: 03/08/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/CRIMINAL MISC.APPLICATION NO. 13627 of 2022
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                ANU @ AKSHAY PUNITBHAI KUMARKHANIYA
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR AB GATESHANIYA(3766) for the Applicant(s) No. 1
MS KRINA P CALLA for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 03/08/2023
                               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 Present application stands disposed of as withdrawn with aforesaid liberty.

Interim relief granted earlier be extended upto four weeks.

(SAMIR J. DAVE,J) RINKU MALI