Shalini Narendra Singh Shah vs State Of Gujarat
2023 Latest Caselaw 4070 Guj

     R/CR.MA/8360/2023                             ORDER DATED: 05/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 8360 of 2023

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                         SHALINI NARENDRA SINGH SHAH
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR DAIFRAZ HAVEWALLA(3982) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS DP JHALA APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 05/06/2023

                                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 The application stands disposed of as withdrawn with the liberty as aforesaid.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