Ashwinbhai Vitthalbhai Akbari vs State Of Gujarat
2024 Latest Caselaw 800 Guj

Gujarat High Court

Ashwinbhai Vitthalbhai Akbari vs State Of Gujarat on 30 January, 2024

                                                                              NEUTRAL CITATION




   R/CR.MA/8240/2018                           ORDER DATED: 30/01/2024

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  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL MISC.APPLICATION (FOR QUASHING &
        SET ASIDE FIR/ORDER) NO. 8240 of 2018

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            ASHWINBHAI VITTHALBHAI AKBARI
                        Versus
              STATE OF GUJARAT & 1 other(s)
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Appearance:
DHRUVIK K PATEL(7769) for the Applicant(s) No. 1
MR HRIDAY BUCH(2372) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE CHEEKATI
      MANAVENDRANATH ROY

                         Date : 30/01/2024

                          ORAL ORDER

This application is filed under Section 482 of the Criminal Procedure Code, 1973 seeking quash of the complaint filed under Section 138 of the Negotiable Instruments Act, 1881 (NI Act) in Criminal Case No. 6239 of 2017 on the file of 9 th Additional Chief Judicial Magistrate, Bhavnagar.

When the matter came up for hearing, the learned counsel for the second respondent submits that the trial of the case is completed in the trial Court and the arguments of both the sides were heard and the case is posted for pronouncing the judgment. Therefore, the learned counsel for the petitioner seeks permission to withdraw the

NEUTRAL CITATION

R/CR.MA/8240/2018 ORDER DATED: 30/01/2024

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application.

Permission is accorded.

The application is dismissed as withdrawn.

[ Cheekati Manavendranath Roy, J. ] hiren /43