Bhavik Pravinbhai Thakkar vs State Of Gujarat
2023 Latest Caselaw 6987 Guj

                                                                                 NEUTRAL CITATION




     R/SCR.A/12336/2023                            ORDER DATED: 21/09/2023

                                                                                  undefined




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CRIMINAL APPLICATION NO. 12336 of 2023

==========================================================
                          BHAVIK PRAVINBHAI THAKKAR
                                    Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
MR ATIT D THAKORE(5290) for the Applicant(s) No. 1
for the Respondent(s) No. 10,2,3,4,5,6,7,8,9
MS MH BHATT, APP for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 21/09/2023

                                ORAL ORDER

Under the instructions, learned advocate for the applicant requests to permit the applicant to withdraw this application with a liberty to file private complaint under the provisions of Section 156(3) of the Code of Criminal Procedure in view of the judgment passed by Hon'ble Apex Court in case of Sakiri Vasu vs State Of U.P. And Others, 2008(2) SCC 409.

Permission, as sought for; stands granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) K. S. DARJI