Gujarat High Court
Gujarat State Co.Op.Agri. And Rural ... vs State Of Gujarat on 1 December, 2025
NEUTRAL CITATION
R/CR.MA/19027/2025 ORDER DATED: 01/12/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 19027 of 2025
In
F/CRIMINAL APPEAL NO. 31498 of 2025
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GUJARAT STATE CO.OP.AGRI. AND RURAL DEVELOPMENT BANK THRO CHIRAGKUMAR
JAGDISHCHANDRA PATEL
Versus
STATE OF GUJARAT & ANR.
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Appearance:
DARSHIT R BRAHMBHATT(8011) for the Applicant(s) No. 1
MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 01/12/2025
ORAL ORDER
1. This is an application filed for seeking leave to appeal against the judgment and order of acquittal dated 31.01.2025 passed by learned Judicial Magistrate First Class, Nadiad in Criminal Case No.1970 of 2022.
2. Learned advocate for the applicant seeks permission to withdraw the present application as well as connected appeal to file appeal before the concerned Court, in view of the judgment of the Apex Court in case of M/s. Celestium Financial V.A. Gnanasekaran arising out of Special Leave Petiton (Cri.) Nos.137 - 139 / 2025, with the liberty that the period that may be consumed may not be counted as delay in filing such appeal.
3. In view of the above, permission as prayed for, is granted. The applicant can file appropriate appeal before the concerned Court. The present application as well as connected appeal are disposed of as withdrawn, with the aforesaid liberty with a rider that, after withdrawl of the present application and the appeal, necessary proceedings be initiated / filed within a period of four months from the date of receipt of copy of this order. It is clarified that the period that may be consumed in filing the present appeal may not be counted as delay in filing such appeal before the concerned Court.
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