Julfikarali Alias Sherali ... vs State Of Gujarat
2023 Latest Caselaw 5982 Guj

                                                                                          NEUTRAL CITATION




    R/CR.MA/2044/2020                                        ORDER DATED: 17/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 2044 of 2020

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             JULFIKARALI ALIAS SHERALI RASIDMIYA SAIYAD
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR TEJAS M BAROT(2964) for the Applicant(s) No. 1,2,3,4
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                   Date : 17/08/2023
                                    ORAL ORDER

When the matter is called out, learned advocate for the

applicants has tendered the judgment dated 28.4.2023 passed

in C.C. No.733 of 2017 by the Judicial Magistrate, First

Class, Unjha, which is taken on record.

Learned advocate for the applicant, on receiving

instructions from his client, submits that matter has become

infructuous as proceedings of criminal case is over and

therefore, he seeks permission to withdraw this application.

Permission, as prayed for, is granted. This application is

disposed of as withdrawn. Rule stands discharged. Interim

relief, if any, granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA