Veenaben @ Shastriben Khachand ... vs State Of Gujarat
2023 Latest Caselaw 3963 Guj

     R/CR.MA/8240/2023                         ORDER DATED: 04/05/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 8240 of 2023

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               VEENABEN @ SHASTRIBEN KHACHAND SINDHI
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR KUNAL P CHANDIRAMANI(10152) for the Applicant(s) No. 1,2
MR KUSHAL P CHANDIRAMANI(11810) for the Applicant(s) No. 1,2
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 : 04/05/2023

                            ORAL ORDER

1. Learned advocate for the applicants seeks permission to withdraw the application with a liberty to file Special Criminal Application 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 The application stands disposed of as withdrawn with the liberty as aforesaid.

(SAMIR J. DAVE,J)

PRAVIN KARUNAN