Lakhabhai Ramjibhai Rathod vs State Of Gujarat
2023 Latest Caselaw 6427 Guj

                                                                                    NEUTRAL CITATION




    R/SCR.A/10573/2023                               ORDER DATED: 02/09/2023

                                                                                    undefined




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CRIMINAL APPLICATION NO. 10573 of 2023
================================================================
                         LAKHABHAI RAMJIBHAI RATHOD
                                    Versus
                              STATE OF GUJARAT
==================================================================
Appearance:
MR ND SONGARA(2198) for the Applicant(s) No. 1
MS JANHVI N SONGARA(13254) for the Applicant(s) No. 1
for the Respondent(s) No. 10,2,3,4,5,6,7,8,9
MR H K PATEL, APP for the Respondent(s) No. 1
==================================================================
  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                Date : 02/09/2023
                                 ORAL ORDER

In view of judgment of the Hon'ble Supreme Court in the case of Sakiri Vasu Vs. State of Uttar Pradesh, 2008 (2) SCC 409, learned Advocate for the applicant seeks permission to withdraw present application with a liberty to file private complaint under section 156(3) of the Code of Criminal Procedure before the concerned Court.

The permission, as prayed for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) RINKU MALI