Ketanbhai Vishnubhai Soni vs State Of Gujarat
2023 Latest Caselaw 3894 Guj

    R/CR.MA/8052/2023                                ORDER DATED: 03/05/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 8052 of 2023

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                        KETANBHAI VISHNUBHAI SONI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR. KALRAV R PATEL(7041) for the Applicant(s) No. 1
P K NAYAK(7847) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. SOAHAM M JOSHI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 03/05/2023

                              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.

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 Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) RINKU MALI