Vrajeshkumar Arvindlal Seth vs State Of Gujarat
2022 Latest Caselaw 9861 Guj

   R/CR.MA/7228/2016                             ORDER DATED: 07/12/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 7228 of 2016

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                       VRAJESHKUMAR ARVINDLAL SETH
                                  Versus
                        STATE OF GUJARAT & 1 other(s)
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Appearance:
A R ROCKEY(7592) for the Applicant(s) No. 1
KHUSHI P JADAV(7351) for the Applicant(s) No. 1
MR. HARDEEP L MAHIDA(7112) for the Applicant(s) No. 1
MR JOY MATHEW(448) for the Respondent(s) No. 2
MR SOHAM JOSHI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D.
      NANAVATI

                             Date : 07/12/2022

                               ORAL ORDER

Mr. Hardeep Mahida, learned advocate appearing for

the applicant submits that the applicant - accused has been

acquitted by an judgment and order dated 09.03.2017 passed by the

learned Special Judge, Narmada At Rajpipla in Special Atrocity Case

No.3 of 2016 for the charges levelled against him. Hence, Mr.

Mahida, learned advocate appearing for the applicant does not press

this application and seeks permission to withdraw the same.

Permission as prayed for is granted. This application is

R/CR.MA/7228/2016 ORDER DATED: 07/12/2022

disposed of as wothdrawn. Notice discharged.

(VAIBHAVI D. NANAVATI,J)

A. B. VAGHELA