Santosh Puranmashi Shah vs State Of Gujarat
2023 Latest Caselaw 3917 Guj

      R/CR.MA/1092/2023                            ORDER DATED: 03/05/2023




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 1092 of 2023

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                          SANTOSH PURANMASHI SHAH
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. SURAJ A SHUKLA(7185) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MH BHATT, 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 the 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 sought for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) K. S. DARJI