Vedant Vivek Sonar vs State Of Gujarat
2021 Latest Caselaw 18718 Guj

     R/CR.MA/19298/2020                            ORDER DATED: 23/12/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL MISC.APPLICATION NO. 19298 of 2020

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                            VEDANT VIVEK SONAR
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR VIJAY H NANGESH(3981) for the Applicant(s) No. 1,2
MR TUSHAR N VYAS(3161) for the Respondent(s) No. 2
NIDHI T VYAS(7772) 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 : 23/12/2021

                                ORAL ORDER

Mr. Vijay Nangesh, learned advocate for the petitioners has produced the copy of judgment delivered by learned 5 th Additional JMFC, Vadodara, on 04.10.2021 to submit that the petitioners have been acquitted by the court in relation to the impugned FIR; thus states that the cause will not survive and accordingly seeks permission to withdraw the application.

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 The application stands disposed of as withdrawn.

(GITA GOPI,J) A.M.A. SAIYED