Aashaben W/O Arvindbhai ... vs State Of Gujarat
2022 Latest Caselaw 6831 Guj

     R/CR.MA/9152/2018                          ORDER DATED: 01/08/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 9152 of 2018

==========================================================
     AASHABEN W/O ARVINDBHAI CHANDUBHAI PATEL & 1 other(s)
                          Versus
                STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR MANTHAN K BHATT(6549) for the Applicant(s) No. 1,2
HCLS COMMITTEE(4998) for the Respondent(s) No. 2
MS MAITHILI MEHTA APP for the Respondent(s) No. 1
RICHA SHAH(7541) for the Respondent(s) No. 2
==========================================================

 CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                           Date : 01/08/2022

                            ORAL ORDER

1. Learned advocate Ms.Meghna Patel for learned advocate Mr.Manthan K. Bhatt for the petitioners, upon instructions from the petitioners, states that by way of this petition, the petitioner has prayed for quashing and setting aside the proceedings in respect of Criminal Case No.26228 of 2012 pending before the learned Additional Chief Judicial Magistrate Court, Vadodara in pursuance of First Information Report ('FIR', for short) being C.R.No.I - 103 of 2017 dated 30.05.2017 and Charge-sheet No.I - 75 of 2017 dated 16.06.2017 for the offences punishable under Sections 498A and 114 of the Indian Penal Code, 1881 against the present petitioners. However, during the pendency of this

R/CR.MA/9152/2018 ORDER DATED: 01/08/2022

petition, trial was proceeded and it was over and now matter is kept pending for 'judgment' only. Learned advocate for the applicant, therefore, does not press this application, upon instructions from the applicants.

2. In view of above statement made by learned advocate for the applicant considering the fact that now the trial is over and only judgment is required to be delivered, the present petition is not required to be entertained and the same is not entertained accordingly. The present application as sought for is disposed of as not pressed. However, it is made clear that merely this petition is withdrawn as not pressed the withdrawal of this petition will not come in the way of trial Court while delivering the judgment. It is also made clear that this Court has not gone into merits of the matter.

3. As and when trial Court delivers the judgment parties are at liberty to avail appropriate remedy available under the Law.

(NIRZAR S. DESAI,J) MISHRA AMIT V.