Amar Shantilal Surti vs State Of Gujarat
2023 Latest Caselaw 6946 Guj

                                                                                  NEUTRAL CITATION




     R/SCR.A/11222/2023                              ORDER DATED: 20/09/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 11222 of 2023
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                             AMAR SHANTILAL SURTI
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR SALIM M SAIYED(5172) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS K.C.CALLA APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                Date : 20/09/2023

                                 ORAL ORDER

Under the instructions, learned advocate for the applicant requests to permit the applicant to withdraw this application with a liberty to file private complaint under the provisions of Section 156(3) of the Code of Criminal Procedure in view of the judgment passed by Hon'ble Apex Court in case of Sakiri Vasu vs State Of U.P. And Others, 2008(2) SCC 409.

Permission, as sought for; stands granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) MISHRA AMIT V.