Umeshbhai Babubhai Patel vs State Of Gujarat
2023 Latest Caselaw 4306 Guj

    R/CR.MA/13713/2018                                            ORDER DATED: 09/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 13713 of 2018

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                          UMESHBHAI BABUBHAI PATEL
                                    Versus
                          STATE OF GUJARAT & 2 other(s)
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Appearance:
MR ADIL R MIRZA(2488) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2,3
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 09/06/2023

                                  ORAL ORDER

When the matter is called out, learned

advocate for the applicant submitted that the trial

arising of the impugned FIR is concluded before the trial

Court and he has produced the said judgment, which is

taken on record.

In view of the above, he seeks permission to

withdraw this application. Permission as prayed for is

granted. This application is disposed of as withdrawn.

Notice is discharged. Interim relief, if any, stands

vacated.

(SANDEEP N. BHATT,J) SRILATHA