Dipakshikaben Prakashbhai Patel vs State Of Gujarat
2023 Latest Caselaw 3736 Guj

    R/CR.MA/7570/2023                                        ORDER DATED: 01/05/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 7570 of 2023

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                    DIPAKSHIKABEN PRAKASHBHAI PATEL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR AMIT P PATEL(3498) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MH BHATT, AGP 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application stands disposed of as withdrawn with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.

(SAMIR J. DAVE,J) KUMAR ALOK