Patel Rahulkumar Ambalal vs State Of Gujarat
2021 Latest Caselaw 10638 Guj

    R/SCR.A/6710/2021                              ORDER DATED: 04/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 6710 of 2021

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                        PATEL RAHULKUMAR AMBALAL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR GG TRIVEDI(3565) for the Applicant(s) No. 1
MR HEMANT B RAVAL(3491) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                             Date : 04/08/2021

                              ORAL ORDER

Under instructions of the petitioner, learned advocate Mr. Raval seeks permission to withdraw the petition on the ground that trial has concluded and final judgment has also been delivered.

Permission as prayed for is granted. The petition stands disposed of as withdrawn.

( GITA GOPI, J )

PRAVIN KARUNAN