Patel Uveshbhai Mohammadsalim vs State Of Gujarat
2025 Latest Caselaw 1824 Guj

Gujarat High Court

Patel Uveshbhai Mohammadsalim vs State Of Gujarat on 4 August, 2025

                                                                                                         NEUTRAL CITATION




                            R/CR.MA/5878/2018                               ORDER DATED: 04/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 5878 of 2018

                      ==========================================================
                                            PATEL UVESHBHAI MOHAMMADSALIM
                                                         Versus
                                                STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR PRATIK B BAROT(3711) for the Applicant(s) No. 1
                      MR P P MAJMUDAR(5284) for the Respondent(s) No. 2
                      MR. SOHAN JOSHI ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                      No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 04/08/2025

                                                         ORAL ORDER

In view of the judgment delivered by the Apex Court in the case of Dhanasingh Prabhu Vs. Chandrasekar and another reported on 2025 SCC online SC 1419, which is governing the dispute.

Learned advocate for the petitioner seeks permission to withdraw this petition.

Permission as prayed for is granted. Petition is disposed of as withdrawn. Interim relief, if any, stands vacated.

(J. C. DOSHI,J) MARY VADAKKAN