Rajendrasinh Alias Rajubha ... vs State Of Gujarat
2023 Latest Caselaw 4236 Guj

   R/SCR.A/1227/2019                              ORDER DATED: 08/06/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 1227 of 2019

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        RAJENDRASINH ALIAS RAJUBHA BACHUBHA VAGHELA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR PADMRAJ K JADEJA(2095) for the Applicant(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MR DHAWAN JAISWAL, APP PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 08/06/2023

                              ORAL ORDER

Mr.Keval Pandit, learned advocate appearing on behalf

of Mr. Padmraj Jadeja, learned advocate appearing for the

applicant submits that the trial has already been concluded

and therefore, he seeks permission to withdraw the

application. He has produced a copy of judgment 04.06.2021

passed by the learned 3rd Additional Judicial Magistrate First

Class, Gandhinagar in Criminal Case No.6675 of 2018 and

Criminal Case No.2293 of 2019.

In view of the above statement, the present application

R/SCR.A/1227/2019 ORDER DATED: 08/06/2023

is disposed of as withdrawn. A copy of judgment 04.06.2021

passed by the learned 3rd Additional Judicial Magistrate First

Class, Gandhinagar in Criminal Case No.6675 of 2018 and

Criminal Case No.2293 of 2019 is taken on record. Rule is

discharged. Interim relief granted earlier stands vacated

forthwith.

(SANDEEP N. BHATT,J) A. B. VAGHELA