Nanabhai Atmaram Patil vs State Of Gujarat
2023 Latest Caselaw 5795 Guj

                                                                                  NEUTRAL CITATION




    R/CR.MA/13943/2023                               ORDER DATED: 08/08/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC.APPLICATION NO. 13943 of 2023
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                         NANABHAI ATMARAM PATIL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
RUPAAL V DAVE(8391) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MS.DIVYANGNA JHALA for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 08/08/2023
                               ORAL ORDER

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 applicants 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 Present application stands disposed of as withdrawn with aforesaid liberty.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) RINKU MALI