Rajiulla Samiulla Ansari vs State Of Gujarat
2023 Latest Caselaw 5251 Guj

      R/SCR.A/9433/2019                                    ORDER DATED: 06/07/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 9433 of 2019

==========================================================
                             RAJIULLA SAMIULLA ANSARI
                                       Versus
                                 STATE OF GUJARAT
==========================================================
Appearance:
M M ANSARI(7710) for the Applicant(s) No. 1
MR. KULDEEP D VAIDYA(7045) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
==========================================================
  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 06/07/2023
                                   ORAL ORDER

Learned advocate for the petitioner has tendered the

judgment dated 3.6.2023 passed in F.C. No.1361 of 2020 by

the Addl. Chief Metropolitan Magistrate, Court No.3,

Ahmedabad, and submits that trial is over and acquittal order is passed, and therefore, on receiving instructions from

his client, he seeks permission to withdraw this petition.

Permission, as prayed for, is granted. This petition is

disposed of as withdrawn. Notice stands discharged. Interim

relief, if any, granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA