Rajeshkumar Mohanbhai Prajapati vs State Of Gujarat
2023 Latest Caselaw 272 Guj

     R/CR.MA/17755/2017                                   ORDER DATED: 10/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 17755 of 2017

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             RAJESHKUMAR MOHANBHAI PRAJAPATI & 2 other(s)
                              Versus
                    STATE OF GUJARAT & 1 other(s)
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Appearance:
MR RASESH H PARIKH(3862) for the Applicant(s) No. 1,2,3
MR.HEMANG H PARIKH(2628) for the Applicant(s) No. 1,2,3
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 10/01/2023

                                  ORAL ORDER

1. Mr. Hemang Parikh, learned advocate for the applicants, referring to the judgment and order of acquittal passed by the learned 25th Additional Chief Judicial Magistrate, Vadodara on 30.8.2022 in Criminal Case no.33139 of 2017, stated that two of the applicants have been acquitted by the Court.

2. Thus, in view of the aforesaid judgment, he seeks permission to withdraw this application urging that since as per the cause title, criminal prosecution appears

R/CR.MA/17755/2017 ORDER DATED: 10/01/2023

not to have been initiated against applicant no.2, he seeks liberty to approach this Court in case of any difficulty.

3. Accordingly, the present application stands disposed of with a liberty granted as prayed for.

(GITA GOPI,J) Maulik