Ajaysinh Manoharsinh Jadeja vs State Of Gujarat
2023 Latest Caselaw 5473 Guj

   R/CR.MA/21617/2022                             ORDER DATED: 13/07/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


        R/CRIMINAL MISC.APPLICATION NO. 21617 of 2022
                             With
CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY HEARING) NO.
                           1 of 2023
       In R/CRIMINAL MISC.APPLICATION NO. 21617 of 2022

==========================================================
                        AJAYSINH MANOHARSINH JADEJA
                                    Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
MR ANVESH V VYAS(5654) for the Applicant(s) No. 1
BHARATKUMAR K VIZODA(8026) for the Respondent(s) No. 3
MR HARSHADRAY R KAPADIYA(11640) for the Respondent(s) No. 3
NOTICE SERVED for the Respondent(s) No. 2
MR JK SHAH, APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 13/07/2023

ORAL ORDER

IN CRIMINAL MISC APPLICATION NO. 21617 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 Present application stands disposed of as withdrawn with aforesaid liberty.

R/CR.MA/21617/2022 ORDER DATED: 13/07/2023

ORAL ORDER IN CR.MA NO. 1 OF 2023 IN CRIMINAL MISC APPLICATION NO. 21617 OF 2022:

In view of the withdrawal of the main matter ie. Special Criminal Application No. 21617 of 2022, present application does not survive and accordingly, stands disposed of.

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