Jagdish Kantilal Patel vs State Of Gujarat
2023 Latest Caselaw 4666 Guj

     R/SCR.A/7107/2023                                    ORDER DATED: 19/06/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 7107 of 2023

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                           JAGDISH KANTILAL PATEL
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR. YOGENDRA THAKORE(3975) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. PRANAV TRIVEDI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 19/06/2023
                                  ORAL ORDER

In view of judgment passed by this Court in the case of Idrish Shermohammad Memon vs. State of Gujarat, delivered in R/CR.MA/5080 of 2023, learned Advocate for the applicant seeks permission to withdraw present application with a liberty to approach the First Appellate Court.

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 Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) RINKU MALI