Pradipkumar Kantibhai Parmar vs State Of Gujarat
2023 Latest Caselaw 5883 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/19877/2022                              ORDER DATED: 10/08/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC.APPLICATION NO. 19877 of 2022
                             With
CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY HEARING) NO.
                           1 of 2023
       In R/CRIMINAL MISC.APPLICATION NO. 19877 of 2022
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                          PRADIPKUMAR KANTIBHAI PARMAR
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MR KEVALSINH B RATHOD(10250) for the Applicant(s) No. 1,2,3
MR.AMIT R JOSHI(6682) for the Applicant(s) No. 1,2,3
MS DP JHALA APP for the Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 10/08/2023

                                  ORAL ORDER

1. Learned advocate for the applicants seeks permission to withdraw the application with liberty to file Special Criminal Application in view of the judgment delivered by this Court in the case of Iqbal Hasanali Syed v. State of Gujarat & Anr. reported in 2022(4) G.L.R. 2680.

2. Permission as prayed for is granted. The application stands disposed of as withdrawn with the liberty as aforesaid. Consequently, the interim application also stands disposed of.

(SAMIR J. DAVE,J) PRAVIN KARUNAN