Rishabh @ Sonu Balkishan Vaishnav vs State Of Gujarat
2023 Latest Caselaw 4437 Guj

    R/CR.MA/20963/2022                               ORDER DATED: 13/06/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 20963 of 2022

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                   RISHABH @ SONU BALKISHAN VAISHNAV
                                 Versus
                           STATE OF GUJARAT
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Appearance:
ANKIT M MODI(7418) for the Applicant(s) No. 1
MR KISHAN R CHAKWAWALA(9846) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS CHETNABEN SHAH, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 13/06/2023
                              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 applicant 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 Present application stands disposed of as withdrawn with aforesaid liberty.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) RINKU MALI