Gujarat High Court
Idar vs State on 5 September, 2011
Author: S. Dave
Bench: Anant S. Dave, S. Dave
SCR.A/2480/2011 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION No. 2480 of 2011 To SPECIAL CRIMINAL APPLICATION No. 2490 of 2011 ====================================== IDAR PANJRAPOLE SANSTHA & 1 - Applicant(s) Versus STATE OF GUJARAT & 1 - Respondent(s) ====================================== Appearance : MR CHETAN K PANDYA for Applicant Mr. Maulik Nanavati, APP, for respondent: 1, NOTICE NOT RECD BACK for Respondent(s) : 2, ====================================== CORAM : HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 23/01/2012 COMMON ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw these applications at this stage with liberty to avail remedy of revision before the Revisional Court, namely, concerned Sessions Court, at Sabarkantha, against the order dated 5.9.2011 passed by the learned Judicial Magistrate, First Class, Khedbrabma, in the proceeding arising out of Criminal Misc. Application No.53 of 2011, so as to point out infirmities in the impugned order on facts as well as law.
Permission is granted.
These applications stand disposed of as withdrawn with liberty as prayed for. Notice is discharged. The ad-interim relief granted earlier to continue for a period of two weeks from today.
(ANANT S. DAVE, J.) (swamy)