Jamil @ Vasim Hasubhai Shaikh vs State Of Gujarat
2023 Latest Caselaw 4311 Guj

    R/CR.MA/9146/2018                                                ORDER DATED: 09/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 9146 of 2018

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                        JAMIL @ VASIM HASUBHAI SHAIKH
                                    Versus
                         STATE OF GUJARAT & 1 other(s)
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Appearance:
MR VA MANSURI(2880) for the Applicant(s) No. 1
MR. MR QURESHI(7264) for the Respondent(s) No. 2
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 This application is disposed of as withdrawn.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