Bhranti Pushpkant Vora vs State Of Gujarat
2023 Latest Caselaw 6059 Guj

                                                                                          NEUTRAL CITATION




    R/CR.MA/13899/2022                                       ORDER DATED: 18/08/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 13899 of 2022

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                         BHRANTI PUSHPKANT VORA
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MS AISHWARYA H CHAUDHARY(11539) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR J. K. SHAH, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                Date : 18/08/2023

                                 ORAL ORDER

In view of 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.

The permission, as prayed for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) MEHUL B. TUVAR