Bhaylubhai Sailesbhai @ Manubhai ... vs State Of Gujarat
2023 Latest Caselaw 4529 Guj

    R/CR.MA/10337/2023                               ORDER DATED: 15/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 10337 of 2023

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                 BHAYLUBHAI SAILESBHAI @ MANUBHAI ZALA
                                 Versus
                          STATE OF GUJARAT
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Appearance:
MAZHARKHAN M PATHAN(8135) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR DHAVAN JAYSWAL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 15/06/2023

                              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 Present application stands disposed of as withdrawn with aforesaid liberty.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