Ritisha Rajiv Goswami vs State Of Gujarat
2023 Latest Caselaw 4293 Guj

     R/CR.MA/9482/2023                           ORDER DATED: 09/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 9482 of 2023

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                         RITISHA RAJIV GOSWAMI
                                  Versus
                           STATE OF GUJARAT
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Appearance:
MR K I KAZI(5030) for the Applicant(s) No. 1
MR MF KHATRI(5289) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS DIVYANGNA JHALA, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 09/06/2023

                             ORAL ORDER

1. 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.

2. Permission, as sought for, is granted. Present application

stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) Bhoomi