Tusharbhai Jitendrabhai Vala vs State Of Gujarat
2023 Latest Caselaw 4301 Guj

     R/CR.MA/9010/2023                                      ORDER DATED: 09/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 9010 of 2023

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                         TUSHARBHAI JITENDRABHAI VALA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR JWALANT J VORA(10812) for the Applicant(s) No. 1,2,3,4
for the Respondent(s) No. 2
MR JK SHAH, 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application stands disposed of as withdrawn with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