Pratapbhai Bhakabhai @ ... vs State Of Gujarat
2023 Latest Caselaw 5703 Guj

                                                                              NEUTRAL CITATION




     R/CR.MA/19200/2022                          ORDER DATED: 04/08/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 19200 of 2022

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              PRATAPBHAI BHAKABHAI @ BHIKHABHAI RATHOD
                                Versus
                          STATE OF GUJARAT
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Appearance:
MS NAMRATA HARISHBHAI CHAUHAN(6534) for the Applicant(s) No.
1,2,3,4,5,6
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR CHINTAN DAVE, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 04/08/2023

                              ORAL ORDER

In view of the judgment passed by this Court in the case of Iqbal Hasanali Syed Vs. State of Gujarat, reported in 2022 (4) GLR 2680, learned advocate for the applicants seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application.

Permission, as sought for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

Interim relief, if any, granted in R/Criminal Misc. Application No. 19200 of 2022, stands continued till 1st September 2023.

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