Sangrambhai Punjabhai Chaudhary vs State Of Gujarat
2023 Latest Caselaw 8202 Guj

                                                                                   NEUTRAL CITATION




     R/SCR.A/14751/2023                              ORDER DATED: 09/11/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 14751 of 2023

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                    SANGRAMBHAI PUNJABHAI CHAUDHARY
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR. MAULIK M SONI(7249) for the Applicant(s) No. 1
for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                             Date : 09/11/2023

                              ORAL ORDER

Rule. Learned APP waives service for the Respondent.

1. Learned Advocate, Mr. Soni, appearing for the applicant, under the instructions, seeks permission to withdraw this application with a view to approach the concerned Court for filing the appeal against the impugned judgment and order dated 03.02.2022, as the statutory remedy is available under the law.

2. Permission, as prayed for, is granted. This application stands disposed of, as withdrawn. Rule is discharged.

(J. C. DOSHI,J) UMESH/-