Sandipkumar Ashokbhai Parmar vs State Of Gujarat
2021 Latest Caselaw 16488 Guj

    C/SCA/11036/2021                                   ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 11036 of 2021

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                       SANDIPKUMAR ASHOKBHAI PARMAR
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR ANUP S BHAVSAR(10208) for the Petitioner(s) No. 1
MR. JAY M THAKKAR(6677) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
MR AYAAN PATEL, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                               Date : 21/10/2021

                                ORAL ORDER

1. Mr. Jay M Thakkar, learned Advocate appearing for the petitioner states that the order dated 02.01.2020 was passed by the Office of the District Magistrate and apparently the order is an unreasoned order. Being aggrieved, the petitioner has filed an Appeal before the Appellate Authority, Home Department, who, has passed the order dated 26.03.2021 rejecting the application of the petitioner. It is submitted that subsequently, the Criminal Case No. 759 of 2019 arising out of the FIR No. I-C.R. No. 97 of 2018, registered with the Anand Town Police Station for the offences punishable under Sections 323, 325,506(2) & 114 of IPC and under Section 25(1)(a) of the Arms Act has been decided in favour of the petitioner. The learned 2nd Additional Chief Judicial Magistrate, was pleased to acquit the petitioner vide judgment and order dated 08.10.2021. It is submitted that in view of the subsequent development, the petitioner seeks

C/SCA/11036/2021 ORDER DATED: 21/10/2021

permission to withdraw the present petition with a liberty to approach the authority concerned for renewal of the license afresh.

2. It is urged that, let the authority concerned, decide the application of the petitioner, without being influenced by the past events.

3. Mr. Ayaan Patel, learned Assistant Government Pleader, states that the application, if any, filed by the petitioner will be decided afresh and strictly in accordance with law.

4. The request for withdrawal, is acceded to. The petition is disposed of as withdrawn, with the aforesaid liberty. No order as to costs. It is needless to say that the Court has not examined the merits of the case.

(SANGEETA K. VISHEN,J) SINDHU NAIR