Gujarat High Court
Salimbhai Hamjibhai Vaghela vs State Of Gujarat on 29 May, 2023
R/CR.MA/8957/2023 ORDER DATED: 29/05/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8957 of 2023
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SALIMBHAI HAMJIBHAI VAGHELA
Versus
STATE OF GUJARAT
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Appearance:
MR VICKY B MEHTA(5422) for the Applicant(s) No. 1
MS NEHA J LADHANI(13334) for the Applicant(s) No. 1
MS CM SHAH, APP PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D.
SUTHAR
Date : 29/05/2023
ORAL ORDER
Mr. Vicky Mehta, learned advocate appearing for the applicant does not press this application and seeks permission to withdraw the same with a permission to file a fresh application after filing of the charge-sheet.
Permission as prayed for is granted. Application stands disposed of as withdrawn. It shall be open for the applicant to file a fresh application after filing of the charge-sheet. Rule is discharged.
(HASMUKH D. SUTHAR,J) A. B. VAGHELA Page 1 of 1 Downloaded on : Mon May 29 20:42:50 IST 2023