Himmat @ Hemant Naranbhai ... vs State Of Gujarat
2023 Latest Caselaw 4370 Guj

    R/CR.MA/11865/2022                                     ORDER DATED: 12/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 11865 of 2022

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   HIMMAT @ HEMANT NARANBHAI DEVALIYA (RATHOD KUMBHAR)
                          Versus
                    STATE OF GUJARAT
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Appearance:
MR SANDIP M PATEL(5649) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS CHETNA SHAH, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 12/06/2023

                                  ORAL ORDER

In view of 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 applicants seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application.

The permission, as prayed for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) MEHUL B. TUVAR