Aslambhai Umedbhai Multani vs State Of Gujarat
2023 Latest Caselaw 3722 Guj

    R/CR.MA/6182/2023                                        ORDER DATED: 01/05/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 6182 of 2023

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                        ASLAMBHAI UMEDBHAI MULTANI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2
NOTICE SERVED for the Respondent(s) No. 2
MR SOAHAM JOSHI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                Date : 01/05/2023

                                  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.

Permission, as prayed for, is granted. Present

application stands disposed of as withdrawn with

aforesaid liberty. Notice is discharged.

(SAMIR J. DAVE,J) KUMAR ALOK