Arvindji Lalsangji Thakor vs State Of Gujarat
2024 Latest Caselaw 4706 Guj

Gujarat High Court

Arvindji Lalsangji Thakor vs State Of Gujarat on 13 June, 2024

                                                                                NEUTRAL CITATION




    R/CR.MA/4164/2019                            ORDER DATED: 13/06/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                  FIR/ORDER) NO. 4164 of 2019

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                        ARVINDJI LALSANGJI THAKOR
                                   Versus
                         STATE OF GUJARAT & ANR.
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Appearance:
MR BH SOLANKI(5353) for the Applicant(s) No. 1
MR VAIBHAV A VYAS(2896) for the Respondent(s) No. 2
MR. SOHAM JOSHI, LD. ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                             Date : 13/06/2024

                              ORAL ORDER

Learned advocate Mr. Chirag Parekh for learned advocate Mr.B.H. Solanki appearing for the applicant submits that during the pendency of the present application, trial was proceeded with and the evidence of all the witnesses have been recorded and now the matter is at the stage of pronouncement of judgment, and as such, he does not press this application and seeks permission to withdraw the same.

Permission, as prayed for, is granted. This application is disposed of as withdrawn. Notice is discharged. Interim relief, if any, stands vacated.

(DIVYESH A. JOSHI,J)

VAHID