Budhaji Jesangji Thakor vs State Of Gujarat
2023 Latest Caselaw 3731 Guj

    R/CR.MA/5488/2023                                          ORDER DATED: 01/05/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/CRIMINAL MISC.APPLICATION NO. 5488 of 2023
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                          BUDHAJI JESANGJI THAKOR
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MS TRUSHA K PATEL(2434) for the Applicant(s) No. 1
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

Learned advocate for the applicant makes a

statement that charge-sheet is filed.

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.

Permission, as prayed for, is granted. Present

application stands disposed of as withdrawn with

aforesaid liberty.

(SAMIR J. DAVE,J) KUMAR ALOK