Sumandevi Javaharsinh Tomar vs State Of Gujarat
2023 Latest Caselaw 8066 Guj

                                                                                  NEUTRAL CITATION




    R/SCR.A/12808/2023                              ORDER DATED: 03/11/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
                    FIR/COMPLAINT) NO. 12808 of 2023

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                         SUMANDEVI JAVAHARSINH TOMAR
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR NIMESH M PATEL(6780) for the Applicant(s) No. 1
MR RAHUL RAJHANS(12788) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                Date : 03/11/2023

                                 ORAL ORDER

In view of judgment of Hon'ble Apex Court in the case of Sudhir Bhaskarrao Tambe v/s. Hemand Yashwant Dhage [2016 (6) SCC 277], learned advocate for the petitioner seeks permission to withdraw present petition with a liberty to file proceedings under section 154 and 156(3) of Cr.P.C. as well as other remedy available under law. Permission is granted. The petition stands disposed of as withdrawn with above liberty.

(J. C. DOSHI,J) SATISH