Jakir Yusuf Shekh vs State Of Gujarat
2023 Latest Caselaw 4132 Guj

      R/CR.MA/4129/2023                           ORDER DATED: 06/06/2023




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 4129 of 2023

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                          JAKIR YUSUF SHEKH
                                 Versus
                          STATE OF GUJARAT
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Appearance:
MR SANJAY PRAJAPATI(3227) 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 : 06/06/2023

                             ORAL ORDER

In view of the judgment passed by this Court in the case of Iqbal Hasanali Sayed 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 Present application stands disposed of as withdrawn with aforesaid liberty.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