Jayantibhai Krishnaji Rabari vs State Of Gujarat
2022 Latest Caselaw 5203 Guj

     R/CR.A/659/2017                                     ORDER DATED: 15/06/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 659 of 2017

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                         JAYANTIBHAI KRISHNAJI RABARI
                                    Versus
                          STATE OF GUJARAT & 9 other(s)
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Appearance:
MR VIJAY H NANGESH(3981) for the Appellant(s) No. 1
MS.DILBUR CONTRACTOR(6388) for the Opponent(s)/Respondent(s) No.
10,2,3,4,5,6,7,8,9
MS CM SHAH APP for the Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                 Date : 15/06/2022

                                  ORAL ORDER

(PER : HONOURABLE MS. JUSTICE NISHA M. THAKORE)

Learned Advocate Mr.Vijay Nangesh for the appellant -

original complainant submits that the amicable settlement has

been arrived at between the complainant and respondent No.2

to 10 and to that effect affidavit has been filed. He further

states in view of such settlement permission to withdraw the

present appeal may be granted.

2. Considering the fact that the State has already

challenged the impugned judgment and order of acquittal by

preferring Criminal Appeal No.568 of 2017, we permit the

appellant-original complainant to withdraw the present appeal,

R/CR.A/659/2017 ORDER DATED: 15/06/2022

as also permit the appellant to place on record the affidavit of

settlement as this Court would examine the appeal preferred

by the State on its merits. Accordingly, present appeal stands

disposed of as withdrawn as requested.

(S.H.VORA, J)

(NISHA M. THAKORE,J) sompura