Yusufbhai Sulemanbhai Hingora vs State Of Gujarat
2023 Latest Caselaw 3216 Guj

     R/CR.A/872/2023                                    ORDER DATED: 24/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 872 of 2023

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                       YUSUFBHAI SULEMANBHAI HINGORA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR. SUHAIL Z SAIYED(6690) for the Appellant(s) No. 1
for the Respondent(s) No. 2,3,4,5,6,7
MR HK PATEL APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                                Date : 24/04/2023

                                  ORAL ORDER

Learned advocate appearing for the appellant has submitted that the present appeal is filed by the appellant - original complainant for enhancement of the sentence imposed by the Trial Court upon the accused.

Considering the submissions made on behalf of the original complainant, appellant herein, the enhancement of the sentence cannot be prayed in the appeal.

In view of the above, learned advocate for the appellant seeks permission to withdraw the present appeal with a liberty to file Criminal Revision Application challenging the impugned judgment and order passed by the Trial Court before the appropriate Court.

R/CR.A/872/2023 ORDER DATED: 24/04/2023

Permission as sought for is granted. The appeal stands disposed of as withdrawn with above liberty.

Registry is directed to return the certified copy of the impugned judgment and order to the learned advocate for the appellant.

(HEMANT M. PRACHCHHAK,J) V.R. PANCHAL