Ninama Maniben Dalaji vs State Of Gujarat
2023 Latest Caselaw 6467 Guj

                                                                               NEUTRAL CITATION




    R/SCR.A/10565/2023                           ORDER DATED: 04/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 10565 of 2023

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                         NINAMA MANIBEN DALAJI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR VD PARGHI(568) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4
MR HK PATEL APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 04/09/2023

                             ORAL ORDER

Learned advocate for the applicant seeks permission to withdraw the application with liberty to file appropriate application before appropriate Court under section 156(3) of Cr.P.C., as per the judgment rendered by the Apex Court in Sakiri Vasu v. State of U.P. and others, (2008) 2 SCC 409.

Permission as prayed for is granted. The application stands disposed of as withdrawn with the liberty as aforesaid.

(SAMIR J. DAVE,J)

PRAVIN KARUNAN