Imranali Kamruddin Saiyed vs State Of Gujarat
2023 Latest Caselaw 4355 Guj

    R/SCR.A/7872/2018                             ORDER DATED: 12/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 7872 of 2018

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                  IMRANALI KAMRUDDIN SAIYED & 5 other(s)
                                Versus
                      STATE OF GUJARAT & 1 other(s)
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Appearance:
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1,2,3,4,5,6
MR. SUHAIL Z SAIYED(6690) for the Respondent(s) No. 2
MR DHAWAN JAISWAL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                           Date : 12/06/2023

                             ORAL ORDER

Mr. Keval Dholakia, learned advocate appearing on

behalf of Mr. P.P. Majmudar, learned advocate for the

applicants submits that during the pendency of petition, the

proceeding of criminal case is concluded vide judgment dated

15.12.2021 passed in Sessions Case No.69 of 2019 by the 5 th

Additional Sessions Judge, Vadodara. Therefore, he seeks

permission to withdraw the present application.

Permission as prayed for is granted. This application is

disposed of as withdrawn. A copy of judgment dated

15.12.2021 passed in Sessions Case No.69 of 2019 by the 5 th

R/SCR.A/7872/2018 ORDER DATED: 12/06/2023

Additional Sessions Judge, Vadodara is taken on record.

Notice is discharged.

(SANDEEP N. BHATT,J) A. B. VAGHELA