Jaggabhai Vahabhai Bharwad ... vs State Of Gujarat
2023 Latest Caselaw 4245 Guj

     R/CR.MA/6995/2022                            ORDER DATED: 08/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 6995 of 2022

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                 JAGGABHAI VAHABHAI BHARWAD (SEFATRA)
                                 Versus
                           STATE OF GUJARAT
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Appearance:
PRERAK P OZA(8279) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2,3
MR JK SHAH APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 08/06/2023

                             ORAL ORDER

1. Learned advocate for the applicants seek 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 The application stands disposed of as withdrawn with the liberty as aforesaid.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