Firozbhai Habibbhai Charania vs State Of Gujarat
2021 Latest Caselaw 17558 Guj

    R/CR.RA/550/2018                           ORDER DATED: 22/11/2021




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL REVISION APPLICATION NO. 550 of 2018
                           With
 CRIMINAL MISC.APPLICATION (FOR VACATING INTERIM
                  RELIEF) NO. 1 of 2019
                            In
  R/CRIMINAL REVISION APPLICATION NO. 550 of 2018
======================================
              FIROZBHAI HABIBBHAI CHARANIA
                          Versus
               STATE OF GUJARAT & 1 other(s)
======================================
Appearance:
ANKUR B KOTECHA(7636) for the Applicant(s) No. 1
MS MAMTA R VYAS(994) for the Respondent(s) No. 2
MS JIRGA JHAVERI, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
======================================

CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                        Date : 22/11/2021

                           ORAL ORDER

ORDER IN CRIMINAL REVISION APPLICATION No.550 of

Ms. Bhavini Buch, learned advocate for Mr. Ankur Kotecha, learned advocate for the applicant, places on record judgment and decree of divorce, which took place in between the parties in Family Suit No.65 of 2020 as also the settlement agreement entered into between them, which are taken on record.

In view thereof, she seeks permission to withdraw the present Criminal Revision Application.

Permission, as prayed for, is granted. The present Criminal Revision Application stands

R/CR.RA/550/2018 ORDER DATED: 22/11/2021

disposed of as withdrawn. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated.

ORDER IN CRIMINAL MISCELLANEOUS APPLICATION No.1 of 2019

In view of the order passed in main Criminal Revision Application, no order in the present application and it stands disposed of.

(UMESH A. TRIVEDI, J.)

siji