Patel Chikulkumar Parsotamdas vs State Of Gujarat
2023 Latest Caselaw 7698 Guj

                                                                                       NEUTRAL CITATION




     R/CR.A/796/2012                                   ORDER DATED: 17/10/2023

                                                                                       undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 796 of 2012

==========================================================
                       PATEL CHIKULKUMAR PARSOTAMDAS
                                    Versus
                          STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR KAMLESH S KOTAI(6150) for the Appellant(s) No. 1
MR TEJAS P SATTA(3149) for the Opponent(s)/Respondent(s) No. 2
MS DIVYANGNA JHALA, APP for the Opponent(s)/Respondent(s) No. 1
RULE SERVED for the Opponent(s)/Respondent(s) No. 2
==========================================================

CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                              Date : 17/10/2023

                                 ORAL ORDER

1. Mr. Kamlesh Kotai, learned advocate for the appellant -

original complainant has placed on record a communication

addressed by the appellant viz.Patel Chikulkumar

Parsotamdas, who is the complainant, and had preferred an

appeal against the judgment and order of acquittal. It is

intimated to the learned advocate that the complainant is not

interested in proceeding further as the matter is settled

between the parties. Therefore, he seeks permission to

withdraw the present appeal.

NEUTRAL CITATION

R/CR.A/796/2012 ORDER DATED: 17/10/2023

undefined

2. Permission as prayed for is granted. The appeal is

disposed of as withdrawn. A copy of written communication

produced by the learned advocate is taken on record. Rule is

discharged.

(M. K. THAKKER,J) A. B. VAGHELA