Dilip Bhootra S/O Dinshkumar ... vs State Of Gujarat
2023 Latest Caselaw 6228 Guj

Citation : 2023 Latest Caselaw 6228 Guj
Judgement Date : 24 August, 2023

Gujarat High Court

Dilip Bhootra S/O Dinshkumar ... vs State Of Gujarat on 24 August, 2023

Bench: Samir J. Dave

                                                                                     NEUTRAL CITATION




   R/CR.MA/16947/2022                                   ORDER DATED: 24/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC.APPLICATION NO. 16947 of 2022
                             With
CRIMINAL MISC.APPLICATION (FOR VACATING INTERIM RELIEF) NO.
                           1 of 2023
       In R/CRIMINAL MISC.APPLICATION NO. 16947 of 2022
                             With
CRIMINAL MISC.APPLICATION (FOR VACATING STAY) NO. 2 of 2023
       In R/CRIMINAL MISC.APPLICATION NO. 16947 of 2022
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               DILIP BHOOTRA S/O DINSHKUMAR BHOOTRA
                                Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR SUMIT B SIKARWAR(5991) for the Applicant(s) No. 1
MR KAMLESH S KOTAI(6150) for the Respondent(s) No. 2
MR HK PATEL, APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 24/08/2023

                                  ORAL ORDER

ORAL ORDER IN CRIMINAL MISC. APPLICATION NO. 16947 OF 2022:

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 applicant 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 Present application stands disposed of as withdrawn with aforesaid liberty.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 granted earlier vide order dated

NEUTRAL CITATION

R/CR.MA/16947/2022 ORDER DATED: 24/08/2023

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22.09.2022 by this court in Criminal Misc. Application No. 16947 of 2022 shall be extended for three weeks from today.

ORAL ORDER IN CRIMINAL MISC APPLICATION NO.1 OF 2023 AND CRIMINAL MISC APPLICATION NO.2 OF 2023 IN CRIMINAL MISC. APPLICATION NO. 16947 OF 2022:

In view of the withdrawal of the Criminal Misc. Application No. 16947 of 2022, present applications do not survive and accordingly stands disposed of.

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