Pratikbhai Shaileshbhai Parikh vs State Of Gujarat
2023 Latest Caselaw 3962 Guj

     R/CR.MA/8255/2023                               ORDER DATED: 04/05/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 8255 of 2023
                                With
             R/CRIMINAL MISC.APPLICATION NO. 8260 of 2023
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                         PRATIKBHAI SHAILESHBHAI PARIKH
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR S M DAVE(11268) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR SM JOSHI APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 04/05/2023

                                  ORAL ORDER

1. Learned advocate for the applicants seeks permission to withdraw the applications with liberty to file Special Criminal Applications in view of the judgment delivered by this Court in the case of Iqbal Hasanali Syed v. State of Gujarat & Anr. reported in 2022(4) G.L.R. 2680.

2. Permission as prayed for is granted. The applications stand disposed of as withdrawn with the liberty as aforesaid.

(SAMIR J. DAVE,J)

PRAVIN KARUNAN