Virani Rasik Manjibhai vs State Of Gujarat
2023 Latest Caselaw 5351 Guj

    R/CR.MA/6584/2023                               ORDER DATED: 07/07/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 6584 of 2023
                             With
CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY HEARING) NO.
                           1 of 2023
        In R/CRIMINAL MISC.APPLICATION NO. 6584 of 2023
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                        VIRANI RASIK MANJIBHAI
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR RAHUL K DAVE(3978) for the Applicant(s) No. 1
PRATEEK S BHATIA(8629) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR JK SHAH, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                           Date : 07/07/2023

                            ORAL ORDER

ORDER IN CRIMINAL MISC. APPLICATION NO. 1 OF 2023 IN R/CRIMINAL MISC. APPLICATION No. 6584 OF 2023:

Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

Having heard learned advocates for the respective parties and in the facts and circumstances of the case, present application for fixing early date of hearing is disposed of by directing the Registry to list the R/ Criminal Misc. Application No. 6584 of 2023 for final hearing today itself.

Rule is made absolute to the aforesaid extent.

R/CR.MA/6584/2023 ORDER DATED: 07/07/2023

ORDER IN R/CRIMINAL MISC. APPLICATION No. 6584 OF 2023:

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 Present application stands disposed of as withdrawn with aforesaid liberty.

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