Somprakash Jumarmal Nahata vs State Of Gujarat
2023 Latest Caselaw 6858 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/14926/2023                             ORDER DATED: 15/09/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 14926 of 2023

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                          SOMPRAKASH JUMARMAL NAHATA
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR RAJESH M CHAUHAN(2470) for the Applicant(s) No. 1,2,3
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 : 15/09/2023

                                 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 The application stands disposed of as withdrawn with the liberty as aforesaid.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