Alkesh Chhatrasinh Bakaliya vs State Of Gujarat
2023 Latest Caselaw 5425 Guj

     R/CR.MA/24289/2023                             ORDER DATED: 11/07/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             F/CRIMINAL MISC.APPLICATION NO. 24289 of 2023

                                 With
              F/CRIMINAL MISC.APPLICATION NO. 24290 of 2023
                                 With
              F/CRIMINAL MISC.APPLICATION NO. 24291 of 2023
==========================================================
                          ALKESH CHHATRASINH BAKALIYA
                                     Versus
                               STATE OF GUJARAT
==========================================================
Appearance:
NANAVATI & CO.(7105) for the Applicant(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                Date : 11/07/2023

                                  ORAL ORDER

1. Learned advocate for the applicant seeks permission to withdraw the application with a 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 The application stands disposed of as withdrawn with the liberty as aforesaid.

(SAMIR J. DAVE,J)

PRAVIN KARUNAN